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Report No. 43

Chapter 7

Subversive Associations

44. Definitions.-

In this Chapter,-

(a) "prescribed" means prescribed by rules, made under section 59;

(b) "subversive activity" means any act punishable under sections 3, 4, 6, 7, 28, 29, 30 or 32;

(c) "subversive association" means any association which has for its object a subversive activity, or which encourages or aids persons to undertake such activity or of which the members undertake such activity;

(d) "Tribunal" means the Tribunal constituted under section 47.







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