Report No. 43
21. Abetment of desertion from armed forces.-
Whoever abets the desertion of any officer or member of any of the armed forces shall,-
(a) if the desertion be committed in consequence of that abetment, be punishable with imprisonment for a term which may extend to five years, or with fine, or with both;
(b) in any other case, be punishable with imprisonment for a term which may extend to two years, or with fine, or with both.
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