Section 39 in The Unlawful Activities (Prevention) Act, 1967
39. Offence relating to support given to a terrorist organisation.—
(1)A person commits the offence relating to support given to a terrorist organisation,—(a)who, with intention to further the activity of a terrorist organisation,—(i)invites support for the terrorist organization; and(ii)the support is not or is not restricted to provide money or other property within the meaning of section 40;or(b)who, with intention to further the activity of a terrorist organisation, arranges, manages or assists in arranging or managing a meeting which he knows is—(i)to support the terrorist organization; or(ii)to further the activity of the terrorist organization; or(iii)to bead dressed by a person who associates or professes to be associated with the terrorist organisation; or(c)who, with intention to further the activity of a terrorist organisation, addresses a meeting for the purpose of encouraging support for the terrorist organisation or to further its activity.(2)A person, who commits the offen cerelating to support given to a terrorist organisation under sub-section (1) shall be punishable with imprisonment for a term not exceeding ten years, or with fine, or with both.
