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Report No. 43

38. Penalty for harbouring saboteurs or spies.- (1) If any person knowingly harbours any person whom he knows or has reasonable grounds for supposing to be a person who is about to commit or who has committed an offence under section 32 or section 33, or knowingly permits to meet or assemble in any premises in his occupation or under his control any such persons, he shall be punishable with imprisonment for a term which may extend to three years, or with fine, or with both.

(2) If any person who has harboured any such person as aforesaid, or who has permitted to meet or assemble in any premises in his occupation or under his control any such persons as aforesaid, fails to give on demand to a Superintendent of Police or to a police officer not below the rank of Sub-Inspector empowered by an Inspector-General or Commissioner of Police in this behalf, any information in his power relating to any such person or persons, he shall be punishable with imprisonment for a term which may extend to three years, or with fine, or with both."







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