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[Cites 0, Cited by 0] [Section 163A(1)] [Section 163A] [Entire Act]

Union of India - Subsection

Section 163A(1)(c) in The Navy Act, 1957

(c)subject to regulations made under this Act, the Central Government or the committing authority or such prescribed officer may at any time whilst the sentence is suspended issue an order of committal and thereupon the sentence shall cease to be suspended;