Central Government Act
Section 139 in The Indian Penal Code, 1860
139. Persons subject to certain Acts.-- No person subject to 1[ [ the Army Act, 2[ the Army Act, 1950 (46 of 1950 )], the Naval Discipline Act, 3[ 4[ the Indian Navy (Discipline) Act, 1934 (34 of 1934 )], 5[ the Air Force Act or 6[ the Air Force Act, 1950 (45 of 1950 )]]], is subject to punishment under this Code for any of the offences defined in this Chapter.