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[Cites 0, Cited by 5] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(2) in The Prevention Of Terrorism Act, 2002

(2)A person commits an offence if he
(a)receives money or other property, and
(b)intends that it should be used, or has reasonable cause to suspect that it may be used, for the purposes of terrorism.