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47. Disobedience and insubordination. Every person subject to naval law, who, (a) wilfully disobeys any lawful command of his superior officer; or (b) in the presence of his superior officer, or otherwise shows or expresses his intention to disobey a lawful command given by such superior officer; or (c) uses insubordinate, threatening or insulting language to his superior officer; or (d) behaves with contempt to his superior officer; 1. Ins by Act 53 of 1974, s. 10 (w.e.f. 16-12-1974). shall, if the offence is committed on active service or in a manner to show wilful defiance of authority, be punished with imprisonment for a term which may extend to ten years or such other punishment as is hereinafter mentioned and in other cases, be punished with imprisonment for a term which may extend to three years or such other punishment as is hereinafter mentioned.    |
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