LexSection 163A — Provision relating to parole.
The Navy Act, 1957
1 [163A. Provision relating to parole.-- Where any person is tried under the provisions of this Act, the Central Government or the chief of the Naval Staff or the Flag Officers commanding-in-Chief of the Naval Commands may in the case of conviction either with or without conditions release the person on parole.]Open in Lexace · Ask the AI about this section