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Report No. 42 46. Substitution of new section for section 124A.- For section 124A of the Code, the following section shall be substituted, namely.- "124A. Sedition.- Whoever by words, either spoken or written, or by signs, or by visible representation, or otherwise, excites, or attempts to excite, disaffection towards the Constitution, or the Government or Parliament of India, or the Government or Legislature of any State, or the administration of Justice, as by law established, intending or knowing it to be likely thereby to endanger the integrity or security of India, or of any State, or to cause public disorder, shall be punished with rigorous imprisonment for a term which may extend to seven years, and shall also be liable to fine. Explanation 1.- The expression "disaffection" includes feelings of enmity, hatred or contempt. Explanation 2.- Comments expressing disapprobation of the provisions of the Constitution, or of the actions of the Government, or of the measures of Parliament, or a State Legislature, or of the provisions for the administration of justice, with a view to obtain their alteration by lawful means without exciting or attempting to excite disaffection, do not constitute an offence under this section."    |
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