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[Cites 0, Cited by 0] [Section 3] [Entire Act]

International Treaty - Subsection

Section 3(1) in The Geneva Conventions Act, 1960

(1)If any person within or without India commits or attempts to commit, or abets or procures the commission by any other person of, a grave breach of any of the Conventions he shall be punished--
(a)where the offence involves the wilful killing of a person protected by any of the Conventions, with death or with imprisonment for life; and
(b)in any other case, with imprisonment for a term which may extend to fourteen years.