Section 3(6) in The Terrorist And Disruptive Activities (Prevention) Act, 1987
(6)Whoever holds any property derived or obtained from commission of any terrorist act or has been acquired through the terrorist funds 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.] [Inserted by Act 43 of 1993, Section 4 (w.e.f. 22.5.1993).]
