Section 184(2)(c) in The Navy Act, 1957

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Union of India - Subsection

Section 184(2)(c) in The Navy Act, 1957

(c)the cases in which, and the conditions subject to which, powers of punishment may be exercised under sub-section (2) of section 7;

(ca)the retirement, discharge and dismissal of persons in the naval service;

(cb)the authority to which any matter referred to in section 19A may be referred and the manner in which an enquiry may be made by that authority;