Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 7] [Section 3] [Entire Act] Union of India - Subsection Section 3(3) in The Navy Act, 1957 (3)“civil offence” means an offence triable by a Court of ordinary criminal jurisdiction in India;
