Section 292(2)(d) in The Indian Penal Code, 1860

Central Government Act

(d) advertises or makes known by any means whatsoever that any person is engaged or is ready to engage in any act which is an offence under this section, or that any such obscene object can be procured from or through any person, or

1. Subs. by Act 8 of 1925, s. 2, for the original s. 292.

2. Ins. by Act 36 of 1969, s. 2

3. S. 292 renumbered as sub- section (2) thereof by s. 2, ibid.