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[Cites 0, Cited by 0] [Section 166(3)] [Section 166] [Entire Act]

Union of India - Subsection

Section 166(3)(b) in The Navy Act, 1957

(b)throws into the said prison or naval detention quarters, any such articles, or by desire of any prisoner or person undergoing detention, without the sanction of the said officer carried out of the prison or naval detention quarters any of the articles aforesaid,