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[Cites 0, Cited by 2] [Section 89] [Entire Act]

Union of India - Subsection

Section 89(2) in The Navy Act, 1957

(2)The duties of a provost-marshal or to take charge of persons in naval custody, to preserve good order and discipline and to prevent breaches of the same by persons subject to naval law or to the law in force relating to the Government of the regular Army or the Air Force.