LexSection 115 — Duties of the court
The Navy Act, 1957
It is the duty of the court to decide which view of the facts is true and then arrive at the finding which under such view ought to be arrived at.Open in Lexace · Ask the AI about this section
It is the duty of the court to decide which view of the facts is true and then arrive at the finding which under such view ought to be arrived at.Open in Lexace · Ask the AI about this section