July 18 2018;

On Wednesday, Government informed Rajya Sabha that, "Law Commission is examining a law on sedition and its usage to ascertain under what circumstances it can legitimately be invoked and to suggest amendments, if any".

Union Minister of State for Home, Hansraj Gangaram Ahir stated that Home Ministry had written to Ministry of Law and Justice to request Law Commission of India to study the usage of the provisions of Section 124 A (Sedition) of IPC and suggest amendments, if any.

He further added that,"The Law Commission has undertaken the examination of Section 124 A and is considering the scope and ambit of the law on sedition, in order to ascertain under what circumstances it can legitimately be invoked".

Ahir stated that a Draft report on the subject has been prepared and discussed in Law Commission's meeting held on June 26, 2018 and, as decided, the same is being reviewed.

He added that,"The report is yet to be finalised by the Law Commission".
Source New Indian Express

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