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[Cites 0, Cited by 102] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(3) in The Terrorist And Disruptive Activities (Prevention) Act, 1987

(3)Whoever conspires or attempts to commit, or advocates, abets, advises or incites or knowingly facilitates the commission of, a terrorist act or any act preparatory to a terrorist act, shall be punishable with imprisonment for a term which shall not be less than five years but which may extend to imprisonment for life and shall also be liable to fine.
Form of Charge6
Form of Charge under section 3(3)I,..............(name and office of the Designated Court, etc.),hereby charge you..............(name of the accused)as follows:That you, on or about the...............day of..............., at...............committed/or attempted to commit/or advocated/or abetted AB to commit/or incited CD to commit/or knowingly facilitated (state the modes and manner of facilitation) the commission of a terrorist act (to wit).............../or any other act (to wit)...............which was preparatory to a terrorist act and thereby committed an offence punishable under section 3(3) of the Terrorist Disruptive Activities (Prevention) Act, 1987, and within my cognizance.And I hereby direct that you be tried by this Court on the said charge.