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[Cites 0, Cited by 0] [Section 232] [Entire Act]

Union of India - Subsection

Section 232(2) in The Naval Ceremonial, Conditions Of Service And Miscellaneous Regulations, 1964

(2)When the Captain, without having ceased to exercise command, is absent from his ship, the officer next in command shall be responsible for every thing done on board. He shall act as Commanding Officer for the time being and shall assume the powers necessary to carry out this duty other than the powers of punishment vested in the Captain.