Report No. 109
1.2. Utility of a study of the law on the subject.-
There does exist, in the Indian statute book, a variety of provisions intended to check the evil referred to above. Some of the provisions are of a general character, while a few are of a specialised nature.1 Whether or not these provisions, taken in their totality, are adequate for checking indecent advertisements, will be a matter of opinion. But an examination of these provisions could at least help in clarifying one's thoughts on the subject and in enabling a serious student of the problems to acquire a better familiarity with the terrain covered by the present law.
1. See Chapter 2, infra.
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