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[Cites 0, Cited by 0] [Section 2(9)] [Section 2] [Entire Act]

State of West Bengal - Subsection

Section 2(9)(i) in The West Bengal Security Act, 1950

(i)Acts bona fide indicating disapprobation of the policy or measures of the Government with a view to obtain their alteration by lawful means shall not be deemed to be acts which are intended or are likely to endanger the safety or stability of the State.