Section 153B(1)(b) in The Indian Penal Code, 1860

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Union of India - Subsection

Section 153B(1)(b) in The Indian Penal Code, 1860

(b)asserts, counsels, advises, propagates or publishes that any class of persons shall, by reason of their being members of any religious, racial, language or regional group or caste or community, be denied or deprived of their rights as citizens of India, or

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Union of India - Subsection

Section 153B(1)(b) in The Indian Penal Code, 1860