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41. Deserting post and neglect of duty. Every person subject to naval law, who, (a) deserts his post; or (b) sleeps upon his watch; or 1[(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 naval service; 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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