Report No. 43
1.6. Existing Central Acts on the subject.-
The various enactments in force in India dealing with offences against the national security are:-
(i) Chapters 6 and 7 of the Indian Penal Code;
(ii) the Foreign Recruiting Act, 1874;
(iii) the Official Secrets Act, 1923;
(iv) the Criminal Law Amendment Act, 1938;
(v) the Criminal Law Amendment Act, 1961; and
(vi) the Unlawful Activities (Prevention) Act, 1967.
Of these chapters 6 and 7 of the Indian Penal Code have been fully considered by us in our Report on that Code. We have recommended1 therein that the Criminal Law Amendment Act, 1938, should be included in chapter 7 of the Code. A brief summary of the other statutes on the subject will be useful.
1 42nd Report, para. 7.10.