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

Union of India - Subsection

Section 5(1) in The Criminal Law Amendment Act, 1932

(1)Whoever publishes, circulates or repeats in public any passage from a newspaper, book or other document copies whereof have been declared to be forfeited to Government under any law for the time being in force, shall be punished with imprisonment for a term which may extend to six months, or with fine, or with both.