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

State of Arunachal Pradesh - Subsection

Section 2(viii) in Arunachal Pradesh Unlawful Activities (Prevention) Act, 2014

(viii)"Unlawful Person" means a person who indulges in any unlawful activity or promote or abets any illegal organization/activities declared as prohibited by the State, which are harmful to maintenance of the public order or supply of daily services and goods to public either directly or indirectly.