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[Cites 0, Cited by 0] [Section 166(4)] [Section 166] [Entire Act]

Union of India - Subsection

Section 166(4)(b) in The Navy Act, 1957

(b)aids or abets any person to assault, resist, or interrupt any such officer, shall for every such offence be punished with imprisonment which may extend to two years, or with fine, or both.