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[Cites 0, Cited by 46] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(5) in The Terrorist And Disruptive Activities (Prevention) Act, 1987

(5)[ Any person who is a member of a terrorists gang or a terrorists organisation, which is involved in terrorist acts, 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.