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[Cites 0, Cited by 1] [Section 134] [Entire Act]

Union of India - Subsection

Section 134(2) in The Navy Act, 1957

(2)Every person who may be required to give evidence before a commanding officer or the officer preparing a summary of evidence in accordance with the regulations made under this Act or before a board of inquiry shall be summoned in the prescribed manner by writing under the hand of the Judge Advocate General of the Navy or the senior officer in the station or such other officer prescribed in this behalf.