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[Cites 0, Cited by 16] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(j) in Kerala Anti-Social Activities (Prevention) Act, 2007

(j)'goonda' means a person who indulges in any anti-social activity or promotes or abets any illegal activity which are harmful for the maintenance of the public order directly or indirectly and includes a bootlegger, a counterfeiter, a depredator of environment, a digital data and copy right pirate, a drug offender, a hawala racketeer, a hired ruffian, rowdy, an immoral traffic offender, a loan shark, a money Chain offender or a property grabber;