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Report No. 43 8.9. Scope of the Act to be widened.- We propose that the scope of the Act should be widened to cover any association which has, for its object, a subversive activity, or which encourages or aids persons to undertake such activity. We recommend this change, as it is obvious that such subversive associations constitute as great a danger to national security, as the associations which are at present covered by the 1967 Act under the nondescript designation of "unlawful associations". The penal and prohibitory provisions contained in the 1967 Act in our opinion are urgently needed in respect of all subversive associations.    |
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