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[Cites 0, Cited by 0] [Section 175] [Entire Act]

Union of India - Subsection

Section 175(2) in The Navy Act, 1957

(2)The Central Government may, at any time and in such circumstances as it thinks fit, direct that the estate of a deceased sailor or officer shall be handed over by the commanding officer or the Committee of Adjustment, as the case may be, to the Administrator-General of a State for administration and thereupon such commanding officer or the Committee shall make over the estate to such Administrator-General.