Section 3(5) in The Prevention Of Terrorism Act, 2002
(5)Any person who is a member of a terrorist gang or a terrorist organisation, which is involved in terrorist acts, shall be punishable with imprisonment for a term which may extend to imprisonment for life or with fine which may extend to rupees ten lakh or with both.Explanation. For the purposes of this sub-section, terrorist organisation means an organisation which is concerned with or involved in terrorism.
