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[Cites 0, Cited by 0] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(2) in The Indian Naval Armament Act, 1923

(2)Any officer taking any action under sub-section (1) shall forthwith report the same through his official superiors to the [Central Government] [[Substituted by the A O 1937 for "Local Government">[Central Government]</span></a>.</p>