Report No. 43
23. Abetment of an act of insubordination.-
Whoever abets what he knows to be an act of insubordination by an officer or member of any of the armed forces, shall,-
(a) if such act of insubordination be committed in consequence of that abetment, be punishable with imprisonment for a term which may extend to two years, or with fine, or with both; and
(b) in any other case, be punishable with imprisonment for a term which may extend to six months, or with fine, or with both.
Back
