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[Cites 0, Cited by 2] [Section 2] [Entire Act]

State of Puducherry - Subsection

Section 2(a) in The Puducherry Prevention Of Anti-Social Activities Act, 2008

(a)“anti-social activities” means the activities of a boot-legger, a dangerous person, a forest offender, a gambler, a goonda or a property grabber which affect adversely or, are likely to affect adversely the maintenance of public order.