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

State of Chattisgarh - Subsection

Section 2(1)(e) in Chhattisgarh Auxiliary Armed Police Force Act, 2011

(e)"maoist/naxal violence" means and includes planned and organised acts of violence by members of the CPI (Maoists), all its formations and front organisations, which have been declared a terrorist organisation and banned under the Unlawful Activities (Prevention) Act, 1967 and under the Chhattisgarh Jan Suraksha Adhiniyam, 2005 (No. 14 of 2006);