Section 2(2) in Maharashtra Protection of People from Social Boycott (Prevention, Prohibition and Redressal) Act, 2016
(2)Words and expressions used but not defined in this Act and defined in the Indian Penal Code the Indian Evidence Act, 1872, the Code of Criminal Procedure, 1973 or the Protection of Human Rights Act, 1993, or as defined in any other law for the time being in force, as the case may be, shall be deemed to have the meanings, respectively, assigned to them in those enactments.
