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Report No. 109

5.13. Indecent displays.-

The problem of indecency is mainly to be tackled in regard to public outrage of indecency constituted by public displays and advertisements. Legislative proposals on the subject will, of course, have to take note of the issues discussed in the preceding paragraphs, and take particular care of the need to confine themselves to matter that offends reasonable persons-they need not cover everything that may offend a hyper-sensitive person.



Obscene and Indecent Advertisements and Displays - Sections 292, 293 of the Indian Penal Code Back




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