Section 3(16) in The Navy Act, 1957

[Cites 0, Cited by 1] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(16) in The Navy Act, 1957

(16)“Officer” means a commissioned officer and includes—

(a)a subordinate officer other than a petty officer;

(b)a commissioned officer re-employed as such;