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

State of Kerala - Subsection

Section 2(l) in Kerala Anti-Social Activities (Prevention) Act, 2007

(l)'hawala racketeer' means a person who, on his own motion m as a member of any organized group which illegally buys, sells or deals with Indian currency or foreign currency, engages in such illegal activity;