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Union of India - Section

Section 169 in The Navy Act, 1957

169. Functions of the Judge Advocate General of the Navy.—

It shall be the duty of the Judge Advocate General of the Navy to perform such duties of a legal and judicial character pertaining to the Indian Navy as may from time to time be referred or assigned to him by the Central Government or the Chief of the Naval Staff, and to discharge the functions conferred on him by or under this Act or any other law for the time being in force.