Section 72 — Failure to assist in detention of offenders.

The Navy Act, 1957
Every person subject to naval law, who,-- (a) does not use his utmost endeavours to detect, apprehend or bring to punishment all offenders against this Act; or (b) does not assist the officers appointed for that purpose; shall be punished with imprisonment for a term which may extend to two years or such other punishment as is hereinafter mentioned.

Official Hindi (PDF) ↗

Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.