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Section 2(g)(i) in The Unlawful Activities (Prevention) Act, 1967 [
"Section 2(g)"
] [
"Section 2"
] [
"Complete Act"
]
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Central Government Act
(i) which has for its object any unlawful activity, or which encourages or aids persons to undertake any unlawful activity, or of which the members undertake such activity; or