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[Cites 0, Cited by 0] [Section 149] [Entire Act]

Union of India - Subsection

Section 149(2) in The Navy Act, 1957

(2)There shall be attached to the prescribed form an order of the Central Government certifying the confirmation of the sentence by the Central Government in all cases where such confirmation is necessary; and where such confirmation is not necessary, a certificate of the Chief of the Naval Staff or other prescribed officer stating that such confirmation is not necessary.