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[Cites 0, Cited by 9] [Section 8] [Entire Act]

State of Andhra Pradesh - Subsection

Section 8(1) in The Andhra Pradesh Public Security Act, 1992

(1)Whoever is a member of an unlawful association or takes part in meetings or act ivities of any such association or contributes or receives or solicits any contribution for the purpose of any such association shall be punished with imprisonment for a term which may extend to three years or with fine or with both.