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Report No. 43

1.9. Official Secrets Act. -

The Official Secrets Act, 1923 is the main statute for fighting espionage activities which vitally affect the national security. The main offences created by this Act are as follows:-

(i) "spying", or entry into a prohibited place etc., transmission or collection of secret information, and the like;

(ii) wrongful communication of, or receiving secret information of the specified type;

Offences against the National Security 43.7

(iii) harbouring spies;

(iv) unauthorised use of uniforms, falsification of reports etc., in order to enter a prohibited place, or for a purpose prejudicial to the safety of the State;

(v) interference with the police or military, near a prohibited place.







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