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[Cites 0, Cited by 0] [Section 166(1)] [Section 166] [Entire Act]

Union of India - Subsection

Section 166(1)(b) in The Navy Act, 1957

(b)by any means whatever aids any prisoner or person undergoing detention to escape or in an attempt to escape from such prison or naval detention quarters, whether an escape be actually made or not, shall be punished with imprisonment for a term which may extend to fourteen years.