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 3] [Section 3] [Entire Act] Union of India - Subsection Section 3(20) in The Navy Act, 1957 (20)“sailor” means a person in the naval service other than an officer;“ship”, except in the expression “on board a ship”, includes an establishment of the Indian Navy commissioned as a ship in accordance with the custom of the navy;
