Section 2(ix) in Arunachal Pradesh Unlawful Activities (Prevention) Act, 2014
(ix)"Dangerous person" means a person, who either by himself or as a member or leader of a gang during a period of three successive years habitually commits, or attempts the commission of any of the offences punishable under Chapter XVI or Chapter XVII of the Indian Penal Code or any of the offences punishable under Chapter V of the Act 1959 (54 of 1959).
