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[Cites 0, Cited by 7] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1) in The Defence of India Act, 1962

(1)If any person contravenes, with intent to wage war against India or to assist any country committing external aggression against India, any provision of the rules made under section 3 or any order issued under any such rule, he shall be punishable with death or imprisonment for life, or imprisonment for a term which may extend to ten years and shall also be liable to fine.