Report No. 43
11. Aiding escape of, rescuing or harbouring prisoner of war.-
Whoever, knowingly aids or assists any prisoner of war in escaping from lawful custody, or rescues or attempts to rescue any such prisoner, or harbours or conceals any such prisoner who has escaped from lawful custody, or offers or attempts to offer any resistance to the recapture of such prisoner, shall be punishable with rigorous imprisonment for a term which may extend to ten years, and shall also be liable to fine.
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