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 3] [Section 3] [Entire Act] Union of India - Subsection Section 3(12A) in The Navy Act, 1957 (12A)“naval establishment” means an establishment belonging to, or under the control of, the Indian Navy whether within or without India;(13) “naval offence” means any of the offences under sections 34 to 76;
