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State of Chattisgarh - Section

Section 2 in The Chhattisgarh Vishesh Jan Suraksha Adhiniyam, 2005

2. Definitions.

- In this Act, unless the context otherwise, requires,-
(a)"Advisory Beard" means the Board constituted under Section 5;
(b)"Organisation" means any combination, body or group of persons whether known by any distinctive name or not and whether registered under any relevant law or not and whether governed by any written constitution or not;
(c)"Government" means the State Government;
(d)"Notification" means notification published in the Chhattisgarh Gazette and the word "notified" shall be construed accordingly;
(e)"Unlawful Activity" in relation to any individual or organization means any action taken by such individual or organization whether by committing an act or by words either spoken or written or by signs or by visible representation or otherwise;
(i)which constitutes a danger or menace to public order, peace and tranquility; or
(ii)which interferes or tends to interfere with maintenance of public order; or
(iii)which interferes or tends to interfere with the administration of law or its established institutions and personnel; or
(iv)which is designed to overage by criminal force or show of criminal force or otherwise to any public servant including the force of the State Government or the Central Government in the exercise of the lawful powers of such public servant; or
(v)of indulging in or propagating acts of violence, terrorism, vandalism or other acts generating fear and apprehension in the public or indulging in or encouraging the use of firearms, explosives and other devices or disrupting communications by rail or road; or
(vi)of encouraging or preaching disobedience to established law and its institutions; or
(vii)of collecting money or goods forcibly to carry out any one or more of the unlawful activities mentioned above;
(f)"Unlawful Organization" means any organizaton which indulges in or has for its object, abets or assists or gives aid, succor or encouragement directly or indirectly, through any medium device or otherwise to any unlawful activity.