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Indian Penal Code, 1860 140. Wearing garb or carrying token used by soldier, sailor or airman Whoever, not being a soldier, 75[sailor or airman], in the Military, 76[Naval or Air] service of the 53[Government of India], wears any garb or carries any token resembling any garb or token used by such a soldier, 75[sailor or airman] with the intention that it may be believed that he is such a soldier,75[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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