Section 132 in The Jammu and Kashmir State Ranbir Penal Code, 1989
132. Abetment of mutiny, is committed in consequence thereof.
- Whoever abets the committing of mutiny by an officer, soldier, sailor or airman, in the Army, Navy, or Air Force of the Government of India, shall, if mutiny be committed in consequence of that abetment, be punished with death or with imprisonment for life or imprisonment of either description for a term which may extend to ten years, and shall also be liable to fine.
