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Report No. 43 23. Abetment of an act of insubordination.- Whoever abets what he knows to be an act of insubordination by an officer or member of any of the armed forces, shall,- (a) if such act of insubordination be committed in consequence of that abetment, be punishable with imprisonment for a term which may extend to two years, or with fine, or with both; and (b) in any other case, be punishable with imprisonment for a term which may extend to six months, or with fine, or with both.    |
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