Section 60 — Falsifying official documents and false declarations.

Every person subject to naval law-- (a) who knowingly makes or signs a false report, return, list, certificate, book, muster or other document to be used for official purposes; or (b) who commands, counsels or procures the making or signing thereof; or (c) who aids or abets any other person in the making or signing thereof; or (d) who knowingly makes, commands, counsels or procures the making of, a false or fraudulent statement or a fraudulent omission in any such document; shall be punished with imprisonment for a term which may extend to seven years or such other punishment as is hereinafter mentioned.

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