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Section 1 in The Unlawful Activities (Prevention) Act, 1967 ["Complete Act"]

Citedby 20 docs - [View All]

Ujjal Mandal vs State Of West Bengal on 21 January, 1972

Abdul Aziz vs State Of West Bengal & Anr on 21 July, 1995

Venkatesan vs The State Of Tamilnadu on 19 February, 2004

Vijaykumar Baldev Mishra @ Sharma vs State Of Maharashtra on 18 May, 2007

Deb Sadhan Roy vs State Of West Bengal on 7 December, 1971


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Central Government Act
1.
(1) Short title and extent. This Act may be called the Unlawful Activities (Prevention) Act, 1967 .
(2) 1[ It extends to the whole of India: Provided that it shall come into force in the State of Jammu and Kashmir on such date as the Central Government may, by notification in the Official Gazette, appoint.]