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 165] [Entire Act] Union of India - Subsection Section 165(a) in The Navy Act, 1957 (a)being duly summoned or ordered to attend as a witness before a court-martial or disciplinary court fails to attend without due cause, or
