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Report No. 43 9.3. Section 3.- Under section 3, statements etc., in a 'notified area' prejudicial to the maintenance of public order therein or to the safety or security of India or to the maintenance of essential supplies, are punished, and the entry of persons in such area is also regulated. The basic provision is in section 3(1), which gives power to the Central Government to declare an area adjoining the frontiers of India to be a notified area, where the Central Government considers that in the interests of the safety or security of India or in the public interest, it is necessary or expedient to do so.    |
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