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Report No. 43 6.10. Offences to be included in this group.- Hence we recommend that the offences to be included in the Chapter relating to armed forces may be as follows1:- (1) Abetment of mutiny. (2) Attempting to seduce an officer or member of any of the armed forces from his duty. (3) Abetment of assault on a superior officer. (4) Abetment of desertion from armed forces. (5) Harbouring a deserter. (6) Abetment of an act of insubordination. (7) Incitement to mutiny or other act of insubordination. (8) Dissuasion from enlisting, and instigation to mutiny or insubordination after enlistment. (9) Wearing garb or carrying token used by officer or member of the armed force. 1. These are the same as sections 132 to 1470 of Chapter 7 of the Indian Penal Code as proposed to be revised in the 42nd Report.    |
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