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[Cites 0, Cited by 2] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(2) in The Navy Act, 1957

(2)No person shall be enrolled as a sailor in the Indian Navy for a period exceeding twenty years in the first instance:Provided that in the case of a minor the said period of twenty years shall be reckoned from the date on which he attains the age of seventeen.