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Report No. 43 5.21. Jeopardising neutrality.- We carefully considered a suggestion for inserting a provision punishing the acts of individuals which jeopardise the neutrality of the country. Attention was invited to the provisions in some of the Foreign Penal Codes1. 1. (a) Argentinian Penal Code, Articles 219 and 220. (b) Sections 121 to 131, Colombian Penal Code. (c) Article 43, Draft Penal Code for Japan. (d) Section 110c, Danish Penal Code.    |
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