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

State of Andhra Pradesh - Subsection

Section 2(f) in The Andhra Pradesh Public Security Act, 1992

(f)‘Unlawful Association’ means any association which indulges in or has for its object or abets or assists or gives aid, succour or encouragement, directly or indirectly, through any medium, device or otherwise, to any unlawful act ivity.