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[Cites 0, Cited by 1] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(2) in Indian Criminal Law Amendment Act, 1908

(2)Whoever manages or assists in the management of an unlawful association, or promotes, or assists in promoting a meeting of any such association, or of any members thereof as such members, shall be punished with imprisonment for a term which may extend to three years, or with fine, or with both.