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16. Deserting post and neglect of duty.- Any person subject to this Act, who,- (a) deserts his post; or (b) sleeps upon his watch; or (c) fails to perform, or negligently performs, the duty imposed on him; or (d) wilfully conceals any words, practice or design tending to the hindrance of the Coast Guard, shall, on conviction by a Coast Guard Court, be liable to suffer imprisonment for a term which may extend to two years or such less punishment as is in this Act mentioned.    |
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