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Report No. 43 Japan.- Article 80-The punishment of a person who after committing the crimes mentioned in the two preceding articles denounces himself before the disorder is created, shall be remitted. I would, therefore, suggest the insertion of a new provision in the last chapter of the proposed Bill, conferring complete immunity either from prosecution (where a prosecution has not yet been initiated) or from punishment (if the trial has already commenced), to the person who has committed an offence under the National Security Act, if he will make a full and true disclosure of the whole of the circumstances within his knowledge relating to the offence and to every other person concerned whether as principal or abettor in the commission of the same, either before the authority empowered to investigate the commission of the offence or before the court empowered to take cognizance of the offence or the court before which he is undergoing trial.    |
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