Whoever abets what he knows to be an act of insubordination by an officer, soldier, 1 [sailor or airman], in the Army, 2 [Navy or air Force], of the 3 [Government of India], shall, if such act of insubordination be committed in consequence of that abetment, be punished with imprisonment of either description for a term which may extend to six months, or with fine, or with both.Open in Lexace · Ask the AI about this section
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