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SC Puts Sedition Law on Hold, Asks Govts Not to Register Cases - (11 May 2022)

CONSTITUTION

Supreme Court has put the sedition Law on hold, and urged the central and state governments not to file any First Information Reports (FIRs) under Section 124A of the Indian Penal Code, 1860. It also stated that governments should not use the sedition provision till the Centre completes its review.

Tags : SUPREME COURT   SEDITION   SECTION 124A   INDIAN PENAL CODE   1860  

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