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

State of Jharkhand - Subsection

Section 2(1)(h) in Jharkhand Freedom of Religion Rules, 2017

(h)"Victim" means aggrieved person who has been forcibly converted from one religion/religious faith to another religion/religious faith by any allurement, force, fraud, under influence.