Section 2(1)(i) in The Andhra Pradesh Objectionable Performances Prohibition Act, 1956

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

State of Andhra Pradesh - Subsection

Section 2(1)(i) in The Andhra Pradesh Objectionable Performances Prohibition Act, 1956

(i)incite or encourage any person to resort to violence or sabotage for the purpose of overthrowing or undermining the Government established by law in India or in any State thereof or its authority in any area; or

Legal Document View

Unlock Advanced Research with PRISMAI

State of Andhra Pradesh - Subsection

Section 2(1)(i) in The Andhra Pradesh Objectionable Performances Prohibition Act, 1956