Every person subject to naval law, who,—(a)being duly summoned or ordered to attend as a witness before a court-martial wilfully or without reasonable excuse fails to attend; or(b)refuses to take an oath or make an affirmation legally required by a court-martial to be taken or made; or(c)being sworn, refuses to answer any questions which he is in law bound to answer; or(d)refuses to produce or deliver up a document in his power which the court may legally demand; or(e)is guilty of contempt of court-martial;shall be punished with imprisonment for a term which may extend to three years or such other punishment as is hereinafter mentioned.
