Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Arunachal Pradesh - Subsection Section 2(iii) in Arunachal Pradesh Unlawful Activities (Prevention) Act, 2014 (iii)"Close relative" means spouse parents, children or sibilate and first degree blood relative of such person and include the children or spouses of such persons.
