Section 2(b) in The Criminal Law Amendment Act, 1938
(b)without dissuading or attempting to dissuade any person from entering such Forces, instigates the public or any person to do, after entering any such Force, any thing which is an offence punishable as mutiny or insubordination under section 27 of the Indian Army Act 5, 1911 (8 of 1911), or sections 10 to 12 and 14 to 17 inclusive of the Indian Navy (Discipline) Act, 1934 (34 of 1934), or sections 35 to 37 inclusive of the Indian Air Force Act, 1932 (14 of 1932), as the case may be,
