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

Union of India - Subsection

Section 2(1)(h) in The Terrorist Affected Areas (Special Courts) Act, 1984

(h)“terrorist” means a person who indulges in wanton killing of persons or in violence or in the disruption of services or means of communications essential to the community or in damaging property with a view to—
(i)putting the public or any section of the public in fear;
(ii)affecting adversely the harmony between different religious, racial, language or regional groups or castes or communities; or
(iii)coercing or overawing the Government established by law; or
(iv)endangering the sovereignty and integrity of India;