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

State of Andhra Pradesh - Subsection

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

(v)is deliberately intended to outrage the religious feelings of any class of the citizens of India by insulting, blaspheming or profaning the religion or the religious beliefs of that class; or