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[Cites 0, Cited by 1] [Section 89] [Entire Act]

Union of India - Subsection

Section 89(3) in The Navy Act, 1957

(3)A provost-marshal may at any time arrest and detain for trial any person subject to naval law who commits, or is charged with, an offence and may also carry into effect any punishment to be inflicted in pursance of a sentence passed under this Act, but shall not inflict any punishment on his own authority:Provided that no officer shall be so arrested or detained otherwise than on the order of another officer.