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[Cites 0, Cited by 2] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(2) in The Navy Act, 1957

(2)Subject to the provisions of this Act and the regulations made thereunder,—
(a)the Central Government may dismiss or discharge or retire from the naval service any officer or sailor;
(b)the Chief of the Naval Staff or any prescribed officer may dismiss or discharge from the naval service any sailor.