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Union of India - Section

Section 23 in The Navy Act, 1957

23. Remedy of aggrieved persons.—

(1)If an officer or sailor thinks that he has suffered any personal oppression, injustice or other ill-treatment at the hands of any superior officer, he may make a complaint in accordance with the regulations made under this Act.
(2)The regulations referred to in sub-section (1) shall provide for the complaint to be forwarded to the Central Government for its consideration if the complaint is not satisfied with the decision on his complaint.