SILENCING DISSENT OR SAFEGUARDING SOVEREIGNTY? WHETHER THE VAGUENESS OF SECTION 152 OF THE BHARATIYA NYAYASANHITA, 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 […]
