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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(qa) in Kerala Anti-Social Activities (Prevention) Act, 2007

(qa)"material object" means any movable or immovable property, including any object, vessel, vehicle or animal, used by any person, directly or otherwise, for committing or attempting to commit, or abetting the commission of, any anti-social activity;