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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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