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[Cites 0, Cited by 61] [Section 16(1)] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(1)(b) in The Unlawful Activities (Prevention) Act, 1967

(b)in any other case, 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.