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139. Summary punishment for contempt of court by person subject to naval law.

When any person subject to naval law commits any offence as is described in section 69 in the presence of or in relation to a proceeding before a court-martial such court-martial may punish the offender summarily by imprisonment for a term which may extend to three months or such other less punishment as may be awarded for that offence under section 69.



Navy Act, 1957 Back




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