Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 97] [Entire Act] Union of India - Subsection Section 97(7) in The Navy Act, 1957 (7)No officer shall be qualified to sit as a member of a court-martial unless—(a)he is subject to naval law,(b)he is an officer of the Indian Navy of the rank of lieutenant or higher rank, and(c)he is of or over twenty-one years of age.
