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[Cites 0, Cited by 2] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(1) in The Navy Act, 1957

(1)No person who is not a citizen of India shall be eligible for appointment or enrolment in the Indian Navy or the Indian Naval Reserve Forces except with the consent of the Central Government.Provided that nothing in this section shall render a person ineligible for appointment or enrolment in the Indian Navy or the Indian Naval Reserve Forces on the ground that he is a subject of Nepal.