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

State of Maharashtra - Subsection

Section 2(1)(h) in Maharashtra Media Persons and Media Institutions (Prevention of Violence and Damage or Loss to Property) Act, 2017

(h)"offender" means any person, who either by himself or as a member or leader of a group of persons or organization commits or attempts to commit or abets or instigates or provokes the commission of violence under this Act ;