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53. Uncleanness or indecent acts. Every person subject to naval law who is guilty of, 1. Ins by Act 53 of 1974, s. 11 (w.e.f. 16-12-1974). 2. Section 52 renumbered as sub-section (1) thereof by s. 12, ibid. (w.e.f. 16-12-1974). 3. Ins. by s. 12, ibid. (w.e.f. 16-12-1974). (a) uncleanness; or (b) any indecent act; shall be punished with imprisonment for a term which may extend to two years or such other punishment as is hereinafter mentioned.    |
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