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39. Correspondence, etc., with the enemy. Every person subject to naval law, who, (a) traitorously holds correspondence with the enemy or gives intelligence to the enemy; or (b) fails to make known to the proper authorities any information he may have received from the enemy; or (c) assists the enemy with any supplies; or (d) having been made a prisoner of war, voluntarily serves with or aids the enemy; shall be punished with death or such other punishment as is hereinafter mentioned.    |
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