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State of Tamilnadu - Section

Section 5 in The Prevention Of Insults To National Honour Act, 1957

5. Burning, etc., of the Constitution to be act of offence

Whoever wilfully burns or desecrates or insults any copy or a copy of a part of the Constitution of India, shall be punishable with imprisonment of either description for a term which may extend to three years or with fine or with both.