Section 2(1)(v) in The M.P. Dramatic Performances Act, 1961

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Madhya Pradesh - Subsection

Section 2(1)(v) in The M.P. Dramatic Performances Act, 1961

(v)is deliberately intended to outrage the religious feelings of any class of the citizens of India by insulting or blaspheming or profaning the religion or the religious beliefs of that class and is likely to undermine public order; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Madhya Pradesh - Subsection

Section 2(1)(v) in The M.P. Dramatic Performances Act, 1961