Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Odisha - Subsection

Section 2(d) in The Odisha Prevention Of Witch-Hunting Act, 2013

(d)"Witch- hunting" means any act of omission, commission or conduct on the part of any person,—
(i)identifying, accusing or defaming a woman as a witch, or
(ii)harassing, harming or injuring such-woman whether mentally or physically or damaging her property.