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[Cites 0, Cited by 0] [Section 184(2)] [Section 184] [Entire Act]

Union of India - Subsection

Section 184(2)(i) in The Navy Act, 1957

(i)any matter necessary for the purpose of carrying this Act into execution as far as it relates to the investigation, arrest, custody, trial and punishment of offences triable or punishable under this Act;