60. Falsifying official documents and false declarations.—
Every person subject to naval law—(a)who knowingly makes or signs a false report, return, list, certificate, book, muster or other document to be used for official purposes; or(b)who commands, counsels or procures the making or signing thereof; or(c)who aids or abets any other person in the making or signing thereof; or(d)who knowingly makes, commands, counsels or procures the making of, a false or fraudulent statement or a fraudulent omission in any such document;shall be punished with imprisonment for a term which may extend to seven years or such other punishment as is hereinafter mentioned.
