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[Cites 0, Cited by 2] [Section 82] [Entire Act]

Union of India - Subsection

Section 82(4) in The Navy Act, 1957

(4)The punishment of imprisonment for a term not exceeding two years may in all cases be accompanied by a sentence of dismissal with disgrace or dismissal from the naval service:Provided that in the case of officers, unless the sentence of dismissal with disgrace is also awarded, such sentence of imprisonment shall involve dismissal from the naval service.