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

State of Kerala - Subsection

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

(qb)"money chain offender" means a person who conducts money circulation scheme or prize chits punishable under the Prize Chits and Money Circulation Schemes (Banning) Act, 1978 (Central Act 43 of 1978);