LexSection 65 — Offences in respect of persons on board a prize ship.
The Navy Act, 1957
Every person subject to naval law who in any sort pillages, beats, or ill-treats officers, mariners or other persons on board a ship or vessel taken as prize or who unlawfully strips them off their clothes, shall be punished with imprisonment for a term which may extend to two years or such other punishment as is hereinafter mentioned.Open in Lexace · Ask the AI about this section