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[Cites 0, Cited by 1] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(1) in The Navy Act, 1957

(1)Every person subject to naval law who absents himself from his ship or from the place where his duty requires him to be, with an intention of not returning to such ship or place, or who at any time and under any circumstances when absent from his ship or place of duty does any act which shows that he has an intention of not returning to such ship or place is said to desert.