Report No. 38

Section 26

In section 26 of the principal Act,-

(i) sub-section (2) shall be omitted;

(ii) the following sub-section shall be inserted at the end, namely:-

"(3) In respect of any letter, postcard, book or newspaper, an order under sub-section (1) may be passed only when such order is required in the interests of the security of the State, friendly relations with foreign States or public order or for preventing incitement to the commission of any offence.1"

1. Compare section 5B(1), Cinematograph Act, 1952 (37 of 1952), which reads as follows:-

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