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[Cites 0, Cited by 0] [Section 171] [Entire Act]

Union of India - Subsection

Section 171(3) in The Navy Act, 1957

(3)The commanding officer shall, if in his opinion it is necessary for the purpose of securing the payment of the ship and service debts and other debts in the ship or quarters of the deceased and the expenses, if any, incurred by the commanding officer in respect of the estate of the deceased, cause the movable property of the deceased to be sold or converted into money.