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Union of India - Section

Section 65 in The Navy Act, 1957

65. Offences in respect of persons on board of prize ship.—

Every person subject to naval law who in any sort pillages, beats, or ill-treats officers, mariners or other persons on board a ship or vessel taken as prize or who unlawfully strips them off their clothes, shall be punished with imprisonment for a term which may extend to two years or such other punishment as is hereinafter mentioned.