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

State of Maharashtra - Subsection

Section 2(1)(h) in Maharashtra Protection of People from Social Boycott (Prevention, Prohibition and Redressal) Act, 2016

(h)"victim" means any individual who has suffered or experienced physical or monetary harm or harm to his property as a result of the commission of social boycott and includes his relatives, legal guardian and legal heirs.