Section 110 in The Criminal Law Amendment Act, 1961
110.
Certain recent developments in the regions adjoining the borders of India and in other parts of the country likely to jeopardise the security of the country and its frontiers point in the necessity of placing curbs on such activities. The criminal Law Amendment Bill, 1960, accordingly seeks to provide for punishment to persons who may question the territorial integrity or frontiers of India in a manner prejudicial to the safety and security of the country, and for other cognate matters.An Act to supplement the criminal law .Be it enacted by Parliament in the Twelfth Year of the Republic of India as follows:
