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[Cites 0, Cited by 2] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(1) in The Navy Act, 1957

(1)Subject to the provisions of subsection (4), officers and sailors shall be liable to serve in the Indian Navy or the Indian Naval Reserve Forces, as the case may be, until they are duly discharged, dismissed, dismissed with disgrace, retired, permitted to resign, or released.