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Report No. 43 8.3. Activities dealt with in the Act.- Broadly speaking, the unlawful activities which the Act seeks to control are those which encourage claims to a cession of Indian territory, or secession of any State from India, or disruption of the sovereignty or territorial integrity of India. The definition in the Act is as follows:- "unlawful activity", in relation to an individual or association, means any action taken by such individual or association (whether by committing an act or by words, either spoken or written, or by signs or by visible representation or otherwise),- (i) which is intended, or supports any claim, to bring about, on any ground whatsoever, the cession of a part of the territory of India or the secession of a part of the territory of India from the Union, or which incites any individual or group of individuals to bring about such cession or secession; (ii) which disclaims, questions, disrupts or is intended to disrupt the sovereignty and territorial integrity of India."    |
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