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

State of Kerala - Subsection

Section 2(1)(a) in The Kerala Dramatic Performances Act, 1961

(a)" Objectionable performance” means any play pantomime or other drama which —
(i)is grossly indecent, scurrilous or obscene ; or
(ii)is likely to endanger the security of India or public order in the State ; or
(iii)incites any person to commit an offence involving violence ; or
(iv)is likely to seduce any member of any of the armed forces of the Union of India or of any police force from his allegiance or his duty, or prejudice the recruiting of persons to serve in any such force ; or
(v)is deliberately intended to outrage the religious feelings of any class of the citizens of India by insulting or blas¬pheming or prophaning the religion or the religious beliefs of that Glass.