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

State of Meghalaya - Subsection

Section 2(1)(i) in The Meghalaya Police Act, 2010

(i)“Organized crime” includes any crime committed by a group or a network of persons in pursuance of its common intention of unlawful gain by using violent means or threat of violence;