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Indian Penal Code, 1860 132. Abetment of mutiny, if mutiny is committed in consequence thereof Whoever abets the committing of mutiny by an officer, soldier, 75[sailor or airman] in the Army, 76[Navy or Air Force] of the 53[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.    |
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