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[Cites 0, Cited by 1] [Section 97] [Entire Act]

Union of India - Subsection

Section 97(20) in The Navy Act, 1957

(20)The officer convening the court-martial or the senior naval officer present at the place where the court-martial is to be held, may exempt by writing under his hand conveyed to the president of the court-martial any officer from attending as member on ground of sickness or urgent public duty.