Whoever abets the committing of mutiny by an officer, soldier, 1 [sailor or airman], in the Army, 2 [Navy or Air Force] of the 3 [Government of India], shall, if mutiny be committed in consequence of that abetment, be punished with death or with 4 [imprisonment for life], or imprisonment of either description for a term which may extend to ten years, and shall also be liable to fine.Open in Lexace · Ask the AI about this section
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