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[Cites 0, Cited by 0] [Section 138] [Entire Act]

Union of India - Subsection

Section 138(2) in The Navy Act, 1957

(2)No such payment or compensation shall, however, be made before the expiry of fifteen days from the date of the sentence, and when a petition is presented against the conviction or sentence until the said petition is disposed of Power of courts-martial respecting contempt, etc.Power of courts-martial respecting contempt, etc.