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[Cites 0, Cited by 0] [Section 17(2)] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(2)(o) in The Naval And Aircraft Prize Act, 1971

(o)the manner in which any such ship or aircraft or goods seized by or under the authority of any officer of the Armed Forces of the Union shall be kept in custody or disposed of;