Section 140 — Wearing garb or carrying token used by soldier, sailor or airman.

Whoever, not being a soldier, 1 [sailor or airman] in the Military, 2 [Naval or Air] service of the 3 [Government of India], wears any garb or carries any token resembling any garb or token used by such a soldier, 1 [sailor or airman] with the intention that it may be believed that he is such a soldier, 1 [sailor or airman], shall be punished with imprisonment of either description for a term which may extend to three months, or with fine which may extend to five hundred rupees, or with both.

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