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[Cites 0, Cited by 0] [Section 31(4)] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(4)(b) in The Navy Act, 1957

(b)if, by reason of the ship being at sea or otherwise, it is impracticable for the court to send the process to the commanding officer, the Court may, after not less than three weeks‟ notice to the Central Government, send it to a Secretary to that Government for transmission to the commanding officer for service on that person: