Indian Penal Code, 1860
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, 75[sailor or airman], in the Army, 76[Navy or Air Force] of the 53[Government of India] or attempts to seduce any such officer, soldier, 75[sailor or airman] from his allegiance or his duty, shall be punished with 51[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.
56 [Explanation- In this section the words "officer", 77["soldier", 78["sailor"] and "airman"] include any person subject to the 79[Army Act, 80[the Army Act, 1950 (46 of 1950,78[the Naval Discipline Act, 81[***] the 82[Indian Navy (Discipline) Act, 1934 (34 of 1934)] 83[the Air Force Act or 84[the Air Force Act,' 1950 (45 of 1950)], as the case may be]].
