 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Report No. 43 31. Treasonable deception.- Whoever, for any purpose prejudicial to the national security, intentionally transmits to a public servant a false report the content of which is likely to disrupt relations between India and a foreign State or an international institution, shall be punishable with rigorous imprisonment for a term which may extend to seven years, or with fine, or with both.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back