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Citedby 2 docs
Smt. Pushpaben Kantilal Shah vs K.N. Zutshi And Ors. on 15 December, 1975
Nawab Khan, Sub [No. 870021695] vs Union Of India (Uoi) And Ors. on 24 February, 2006
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unlawful activities prevention act
prevention of unlawful activities act 1967
unlawful activities
section 13 1 i
prevention of unlawful activities
[
Section 13
] [
Complete Act
]
Central Government Act
Section 13(1) in The Unlawful Activities (Prevention) Act, 1967
(1) Whoever-
(a)
takes part in or commits, or
(b)
advocates abets, advises or incites the commission of, any unlawful activity, shall be punishable with imprisonment for a term which may extend to seven years, and shall also be liable to fine.