
![]() |
![]() |
![]() |
![]() |
![]() |
![]() |
![]() |
||||||
![]() |
![]() |
![]() |
|
![]() |
||||||||
![]() |
![]() |
|||||||||||
![]() |
![]() |
![]() |
||||||||||
![]() |
![]() |
|||||||||||
|
||||||||||||
Report No. 43 7.11. Provision recommended.- We propose a new section1 on the subject, as follows:- "Whoever, for a 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 punished with imprisonment for a term which may extend to seven years, or with fine, or with both." 1. Cf. (a) Section 391, Draft German Penal Code. |
||||||||||||
![]() |
||||||||||||
![]() |
||||||||||||
![]() |
![]() |
|||||||||||
![]() |
|
![]() |
![]() |