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Union of India - Section

Section 32 in The Navy (Disposal Of Private Property) Regulations, 1961

32. Manner in which a person may be ascertained to be of unsound mind.

- The manner in which a person subject to naval law, shall be ascertained to be of unsound mind for the purpose of the Act shall be by the finding of a medical board constituted according to the procedure specified in the relevant regulations of the Government of India.