Indian Penal Code, 1860

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Sections	Particulars
Chapter VII	Of Offences Relating To The Army ,74[Navy And Air Force]
138	Abetment of act of insubordination by soldier, sailor or airman
Description	Whoever abets what he knows to be an act of insubordination by an officer, soldier, 75[sailor or airman], in the Army, 76[Navy or Air Force] of the 53[Government of India], shall, if such act of insubordination be committed in consequence of that abetment, be punished with imprisonment of either description for a term which may extend to six months, or with fine, or with both.