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[Cites 0, Cited by 0] [Section 161] [Entire Act]

Union of India - Subsection

Section 161(1) in The Navy Act, 1957

(1)On receipt of the report and recommendations if any, under section 160, the Chief of the Naval Staff shall in all cases of capital sentence and in all cases where the court-martial is ordered by the President, and may in other cases transmit the proceedings and the report to the Central Government together with such recommendations as he may deem fit to make.