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 0] [Section 19] [Entire Act] Union of India - Subsection Section 19(4) in The Navy Act, 1957 (4)No person subject to naval law shall whilst he is so subject practise any profession or carry on anyoccupation, trade or business without the previous sanction of the Chief of the Naval staff.
