Report No. 43
Chapter 6
Subversive Activities
28. Disruptive activity.-
Whoever commits, or abets the commission of, any disruptive activity, or advocates or advises any disruptive activity, shall be punishable with imprisonment for a term which may extend to seven years and shall also be liable to fine.
Explanation.-For the purposes of this section,-
(a) "disruptive activity" means any action taken, whether by act done, or by words spoken or written, or by signs, or by visible representation, or otherwise,-
(i) which questions, disrupts, or is intended to disrupt, the sovereignty and territorial integrity of India: or
(ii) which is intended to bring about, or supports any claim for, the cession of any part of India, or the secession of any part of India from the Union, or
(iii) which incites any person to bring about such cession or secession;
(b) "cession" includes the admission of claim of any foreign country to any part of India;
(c) "secession" includes the assertion of any claim to determine whether a part of India will remain within the Union.
Exception.-Nothing in this section applies to any treaty, agreement or convention entered into between the Government of India and the Government of any other country or to any negotiations therefor carried on by any person authorised in this behalf by the Government of India.
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