Section 335(3) in Criminal Courts - Rules and Orders
(3)The procedure in respect of a deserter subject to naval law is contained in the rules made under Section 549 (1) of the Code of Criminal Procedure, printed below in Rule 338. If a deserter has been arrested on a warrant issued under Section 50 of the Naval Discipline Act or Section 50 of the Indian Navy (Discipline) Act he shall be dealt with according to the orders contained in the warrant.
