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

Union of India - Subsection

Section 2(1)(f) in The Fugitive Economic offenders Act, 2018

(f)"fugitive economic offender" means any individual against whom a warrant for arrest in relation to a Scheduled Offence has been issued by any Court in India, who-
(i)has left India so as to avoid criminal prosecution; or
(ii)being abroad, refuses to return to India to face criminal prosecution;