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Indian Penal Code, 1860 136. Harboring deserter Whoever, except as hereinafter expected, knowing or having reason to believe that an officer, soldier, 75[sailor or airman], in the Army, 76[Navy or Air Force] of the 53[Government of India], has deserted, harbors such officer, soldier, 75[sailor or airman], shall be punished with imprisonment of either description for a term which may extend to two years, or with fine, or with both. Exception- This provision does not extend to the case in which the harbor is given by a wife to her husband.    |
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