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[Cites 0, Cited by 0] [Section 93(3)] [Section 93] [Entire Act]

Union of India - Subsection

Section 93(3)(a) in The Navy Act, 1957

(a)as respects sailors on board a tender to the ship, be exercised in the case of a single tender absent from the ship, by the officer in command of such tender and in the case of two or more tenders absent from the ship in company or acting together, by the officer in immediate command of such tenders;