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[Cites 0, Cited by 32] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(3) in The Prevention Of Terrorism Act, 2002

(3)Whoever conspires or attempts to commit, or advocates, abets, advises or incites or knowingly facilitates the commission of, a terrorist act or any act preparatory to a terrorist act, 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.