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[Cites 0, Cited by 29] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2) in The Official Secrets Act, 1923

(2)If any person voluntarily receives any secret official code or pass word or any sketch, plan, model, article, note, document or information knowing or having reasonable ground to believe, at the time when he receives it, that the code, password, sketch, plan, model, article, note, document or information is communicated in contravention of this Act, he shall be guilty of an offence under this section.