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

State of Chattisgarh - Subsection

Section 2(f) in The Chhattisgarh Vishesh Jan Suraksha Adhiniyam, 2005

(f)"Unlawful Organization" means any organizaton which indulges in or has for its object, abets or assists or gives aid, succor or encouragement directly or indirectly, through any medium device or otherwise to any unlawful activity.