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279th Law Commission Report: Law Commission Suggests Retention of Sedition Law with Some Amendments - (02 Jun 2023)

CRIMINAL

The Law Commission of India, in a significant development, has recommended that Section 124A of the Indian Penal Code (sedition law) has to be retained with certain amendments. The Law Commission also proposed for increase in punishment for sedition offence.

Tags : LAW COMMISSION OF INDIA   SECTION 124A OF THE INDIAN PENAL CODE   SEDITION LAW  

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