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

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State of Andhra Pradesh - Subsection

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

(iii)seduce any member of any of the Armed Forces of the Union or of the Police Forces from his allegiance or his duty, or prejudice the recruitment of persons to, or the discipline of, any such force; or

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State of Andhra Pradesh - Subsection

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