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[Cites 0, Cited by 22] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(1) in The Terrorist And Disruptive Activities (Prevention) Act, 1987

(1)Whoever commits or conspires or attempts to commit or abets, advocates, advises, or knowingly facilitates the commission of, any disruptive activity or any act preparatory to a disruptive activity 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 4(1)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 conspired to commit/or attempted to commit/or abetted AB to commit/or advocated/or advised/or incited CD to commit/or knowingly facilitated (to wit)...............the commission of a disruptive activity (to wit).............../or an act (to wit)..........which was preparatory to a disruptive activity and thereby committed an offence punishable under section 4(1) 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.