August 2026

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Silencing Dissent or Safeguarding Sovereignty? Examining Whether Section 152 of the Bharatiya Nyaya Sanhita, 2023 Creates an Unconstitutional Chilling Effect on Free Speech

Authored By: Chemmi Yangden Dukpa Sister Nivedita University INTRODUCTION The revocation of the colonial offence of sedition under Section 124A

Silencing Dissent or Safeguarding Sovereignty? Examining Whether Section 152 of the Bharatiya Nyaya Sanhita, 2023 Creates an Unconstitutional Chilling Effect on Free Speech Read More »

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