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Union of India - Section

Section 41 in The Navy Act, 1957

41. Deserting post and neglect of duty.—

Every person subject to naval law, who,—
(a)deserts his post; or
(b)sleeps upon his watch; or
(c)fails to perform or negligently performs the duty imposed on him; or(d) wilfully conceals any words, practice or design tending to the hindrance of the naval service;
shall be punished with imprisonment for a term which may extend to two years or such other punishment as is hereinafter mentioned.