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Report No. 43 39. Sedition.- Whoever by words, either spoken or written, or by signs, or by visible representation or otherwise, excites, or attempts to excite, disaffection towards the Constitution, or the Government or Parliament of India, or the Government or Legislature of any State, or the administration of justice, as by law established, intending or knowing it to be likely thereby to endanger the sovereignty and integrity of India or the safety or security of India or any part thereof, or to cause public disorder, shall be punishable with rigorous imprisonment for a term which may extend to seven years, and shall also be liable to fine. Explanation 1.-The expression "disaffection" includes feelings of enemity, hatred or contempt. Explanation 2.-Comments expressing disapprobation of the provisions of the Constitution or of the actions of the Government, or of the measures of Parliament or a State Legislature, or of the provisions for the administration of justice, with a view to obtaining their alteration by lawful means without exciting or attempting to excite disaffection, do not constitute an offence under this section.    |
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