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 187] [Entire Act] Union of India - Subsection Section 187(1) in The Navy Act, 1957 (1)The Indian Navy in existence at the commencement of this Act shall be deemed to be the regular naval force raised under this Act.