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[Cites 0, Cited by 0] [Section 25(7)] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(7)(a) in The Arms Act, 1959

(a)"organised crime" means any continuing unlawful activity by any person, singly or collectively, either as a member of an organised crime syndicate or on behalf of such syndicate, by use of violence or threat of violence or intimidation or coercion, or other unlawful means, with the objective of gaining pecuniary benefits, or gaining undue economic or other advantage for himself or any person;