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Report No. 42 112. Amendment of section 292.- Section 292 of the Code shall be re-numbered as sub-section (1) thereof, an.- (a) in the Exception to sub-section (1) of section 292 as so re-numbered, for the words "This section", the words "This sub-section" shall be substituted; (b) after sub-section (1) of section 292 as so re-numbered the following sub-section shall be inserted, namely.- "(2) Where, in any prosecution under this section, the question is whether the publication of any book, pamphlet, paper, writing, drawing, painting, representation or figure is in the interest of science, literature, art or learning or other objects of general concern, the opinion of experts as to its scientific, literary, artistic, academic or other merit may be admitted in evidence." 113. Amendment of section 294.- In section 294 of the Code, for the words "imprisonment of either description for a term which may extend to three months, or with fine, or with both", the words "fine which may extend to one thousand rupees" shall be substituted.    |
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