Report No. 43
5.23. Position in South American countries and in some Continental Codes.-
In some of the South American and Central American countries and in some Continental Codes, however, there are provisions in the Penal Code of a permanent and general nature, punishing acts compromising the neutrality of the country. At the same time, in the event of a particular war between other States, detailed legal prohibitions are also issued1.
1. See Deak and Jessup Neutrality Laws, Regulations and Treaties, (Carrnerge Endowment for International Peace), (1939), Vol. 1, p. 82.
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