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Report No. 43 20. Abetment of assault on superior officer.- Whoever abets an assault by an officer or member of any of the armed forces on any superior officer being in the execution of his office shall,- (a) if such assault to be committed in consequence of that abetment, be punishable with imprisonment for a term which may extend to seven years, and shall also be liable to fine; and (b) in any other case, be punishable with imprisonment for a term which may extend to three years, and shall also be liable to fine.    |
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