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[Cites 0, Cited by 0] [Article 31D(4)] [Article 31D] [Constitution]

Constitution Subarticle

Article 31D(4)(b) in Constitution of India

(b)"anti-national activity", in relation to an individual or association, means any action taken by such individual or association-
(i)which is intended, or which supports any claim, to bring about, on any ground whatsoever, the cession of a part of the territory of India or the secession of a part of the territory of India or which in cities any individual or association to bring about such cession or secession;
(ii)which disclaims, questions, threatens, disrupts or is intended to threaten or disrupt the sovereignty and integrity of India or the security of the State or the unity of the nation;
(iii)which is intended, or which is part of a scheme which is intended, to overthrow by force the Government as by law established;
(iv)which is intended, or which is part of a scheme which is intended, to create internal disturbance or the disruption of public services;
(v)which is intended, or which is part of a scheme which is intended, to threaten or disrupt harmony between different religious, racial, language or regional groups or castes or communities;