
![]() |
![]() |
![]() |
![]() |
![]() |
![]() |
![]() |
||||||
![]() |
![]() |
![]() |
|
![]() |
||||||||
![]() |
![]() |
|||||||||||
![]() |
![]() |
![]() |
||||||||||
![]() |
![]() |
|||||||||||
|
||||||||||||
Report No. 43 Chapter 10 Procedure, Limitation and Miscellaneous 10.1. Introductory.-Having discussed the substantive provisions relating to offences against the national security, we now discuss the procedural and ancillary provisions. 10.2. Three kinds of procedural provisions relating to offences against the national security.- Procedural provisions may be divided into three groups: First, there are new provisions i.e., provisions not found in any of the existing enactments. Secondly, there are provisions already contained in one or more of the respective laws, which appear to be appropriate for being applied to all offences against the national security. In the third groups are provisions contained in existing laws, whose application may be confined (as at present) to offences under those laws. These need not be discussed here again, as they have been dealt with under the relevant Chapters. |
||||||||||||
![]() |
||||||||||||
![]() |
||||||||||||
![]() |
![]() |
|||||||||||
![]() |
|
![]() |
![]() |