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[Cites 0, Cited by 3] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(2) in The Navy Act, 1957

(2)No woman shall be eligible for appointment or enrolment in the Indian Navy or the Indian Naval Reserve Forces except in such department, branch or other body forming part thereof or attached thereto and subject to such conditions as the Central Government may, by notification in the Official Gazette, specify in this behalf.