Section 166(3)(a) in The Navy Act, 1957

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Union of India - Subsection

Section 166(3)(a) in The Navy Act, 1957

(a)brings into a naval prison or naval detention quarters or to or for any prisoner or person undergoing detention, without the knowledge of the officer having charge or command thereof, any money, clothing, provisions, tobacco, letters, papers, or other articles not allowed by the rules of the prison or naval detention quarters, to be in the possession of a prisoner or person undergoing detention, or

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Union of India - Subsection

Section 166(3)(a) in The Navy Act, 1957