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Report No. 43 7.97. Section 12-"tender of pardon" to be omitted.- Section 12 deals with the tender of pardon to a person whose evidence is essential for the successful prosecution for an offence under the Act. The position in this respect may be left to be governed by the general provisions in the Criminal Procedure Code.1 As the punishment in most cases, under the Official Secrets Act, as now proposed to be amended, will be imprisonment for seven years, or more, the need for a special provision disappears. Section 12 may, therefore, be omitted. 1. Sections 337 to 339A, Cr PC.    |
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