Report No. 43

Appendix 2

Consequential Amendments in Central Acts

I. The Indian Penal Code

1. In section 52A, the words and figure "and in section 130 in the case in which the harbour is given by the wife or husband of the person harboured" shall be omitted.

2. In section 94, for the words "offences against the State", the words and figures "offences against the National Security Act, 1971" shall be substituted.