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Report No. 43 Sweden.- Chapter 19, section 3-If a person, who has received a commission to negotiate with a foreign power or otherwise to protect the concerns of the Realm, in being with some one who represents the interests of a foreign power misuses his authority to represent the Realm or otherwise his position or trust and thereby causes the Realm considerable harm, he shall be sentenced for disloyalty in negotiation with a foreign power to imprisonment for a fixed term of at least two and at most ten years, or for life. Some acts of disloyalty may possibly come under the wide sweep of some of the provisions of the Official Secrets Act, 1923. But, as we are recommending the repeal of that Act and the inclusion of its provisions in the proposed National Security Act, it seems desirable to take this opportunity of inserting a new provision penalising disloyalty in negotiation.    |
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