(1) Any person subject to naval law may be ordered without warrant into naval custody by any superior officer for any offence triable under this Act. (2) A person subject to naval law may arrest without warrant any other person subject to naval law though he may be of a higher rank who in his view commits an offence punishable with death, or imprisonment for life or for a term which may extend to fourteen years. (3) A provost-marshal may arrest any person subject to naval law in accordance with the provisions of section 89. (4) It shall be lawful for the purpose of effecting arrest, or taking a person into custody, without warrant to use such force as may be necessary for the purpose.Open in Lexace · Ask the AI about this section
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