Section 8(3) in The Chhattisgarh Vishesh Jan Suraksha Adhiniyam, 2005
(3)Whoever manages or assists in the management or an unlawful organization or promotes or assists in promoting a meeting of any such organisation or any member thereof, or in any way indulges in any unlawful activity of such organisation in any manner or through whatever medium or device shall be punished with imprisonment for a term which may extend to three years and shall also be liable to fine.
