Legal Document View

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

Union of India - Subsection

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

(a)notwithstanding anything in this Act, the term of the sentence shall not be reckoned as commencing until an order of committal is issued;