CHAPTER VII
Section 131. Abetting mutiny, or attempting to seduce a soldier,
sailor or airman from his duty
Whoever abets the committing of mutiny by an officer, soldier, 1[sailor or airman], in the Army, 2[navy or Air Force] of the 3[Government of India] or attempts to seduce any such officer, soldier, 4[sailor or airman] from his allegiance or his duty, shall be punished with 5[imprisonment for life], or with imprisonment of either description for a term which may extend to ten years, and shall also be liable to fine.1. Subs. by Act 10 of 1927, sec.2 and sch. for " or Sailor".
6[Explanation-In this section the words "officer", 7["soldier"], 8["sailor"] and "airman"] include any person subject to the 9 [Army Act,] 10 [the Army Act, 1950]], (46 of 19500, 12 [the Naval Discipline Act, 11[* * *] the 12[ Indian Navy (Discipline) Act, 1934], (34 of 1934)], 13[the Air force Act or 14[the Air Force Act, 1950 (45 or 1950)]], as the case may be]].
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