Section 131 — Abetting mutiny, or attempting to seduce a soldier, sailor or airman from his duty.

3 Whoever abets the committing of mutiny by an officer, soldier, 4 [sailor or airman], in the Army, 5 [Navy or Air Force] of the 1 [Government of India] or attempts to seduce any such officer, soldier, 4 [sailor or airman] from his allegiance or his duty, shall be punished with 2 [imprisonment for life], or with imprisonment of either description for a term which may extend to ten years, and shall also be liable to fine. 6 [ Explanation .In this section the words "officer", 7 ["soldier", 8 ["sailor"] and "airman"] include any any person subject to the 9 [Army Act, 10 [the Army Act, 1950 (46 of 1950)], 1 [the Naval Discipline Act, 12 ***the 12 ***the 13 Indian Navy (Discipline) Act,1934 (34 of 1934)] 14 [the Air Force Act or 15 [the Air Force Act, 1950 (45 of 1950)]], as the case may be].]

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