Section 17 in Arunachal Pradesh Unlawful Activities (Prevention) Act, 2014
17. Punishment for concealing persons ordered to be detained.
- Whoever, knows or has reason to believe that an order against any person has been made under section 3 or section 15, harbors' or conceals such person, shall be punished with imprisonment for a term which shall not be less than three months but may extend to one year or fine of rupees fifty thousand.
