Whoever, except as hereinafter excepted, knowing or having reason to believe that an officer, soldier, 1[sailor or airman], in the Army, 2[Navy or Air Force] of the 3[Government of India], has deserted, harbours such officer, soldier, 1[sailor or airman], shall be punished with imprisonment of either description for a term which may extend to two years, or with fine or with both.
Exception.—This provision does not extend to the case in which the harbour is given by a wife to her husband.
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1. Subs. by Act 10 of 1927, s. 2 and the First Sch., for “or sailor”.
2. Subs. by s. 2 and the First Sch., ibid., for “or Navy”.
3. Subs. by the A. O. 1950, for “Queen”.
