Section 119(1)(b) in The Navy Act, 1957

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Union of India - Subsection

Section 119(1)(b) in The Navy Act, 1957

(b)for a sailor—

(i)the entries against him in the conduct and offences record sheets prior to the date of the offence charged, but subsequent to his joining his present ship, with character assessed from the previous 31st day of December to the date of the offence for which he may be under trial but excluding all consideration of the latter;

(ii)his certificate of service; and

(iii)any entries against him relating to his previous convictions in the list of those who have been tried by court-martial.

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Union of India - Subsection

Section 119(1)(b) in The Navy Act, 1957