Report No. 43
7.9. Treasonable deception.-
Threat to external security of a country may arise not only from the use or likelihood of use of force, but also from acts done fraudulently or clandestinely. It is possible to conceive of fraudulent acts which mislead the public authorities, and there by prejudice the national security by disrupting its relationship with a foreign country.
7.10. Violence, when constituting a threat to external security, is amply taken care of by the present provisions of the Penal Code; and clandestine acts, which usually consist in the collection or transmission of intelligence, are also fully provided for in the laws relating to espionage. But fraudulent acts of the nature mentioned above are not specifically provided for, and the lacuna should, we think, be filled.
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