Report No. 43
27. Wearing garb or carrying token used by officer or member of the armed forces.-
Whoever, not being an officer or member of the armed forces, wears any garb or carries any token resembling any garb or token used by such an officer or member with the intention that it may be believed that he is such an officer or member shall be punishable with imprisonment for a term which may extend to six months, or with fine, or with both.
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