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 Document Options Get in PDF Print it! [Cites 0, Cited by 36] [Entire Act] Union of India - Section Section 5 in The Navy Act, 1957 5. Power of Central Government to raise and maintain naval forces.— The Central Government may raise and maintain a regular naval force and also reserve and auxiliary naval forces.
