Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 6] [Section 40(1)] [Section 40] [Entire Act] Union of India - Subsection Section 40(1)(c) in The Unlawful Activities (Prevention) Act, 1967 (c)provides money or other property, and knows, or has reasonable cause to suspect, that it would or might be used for the purposes of terrorism.