Section 10 in The Jammu And Kashmir Criminal Law (Amendment) Act, 1983
10. Punishment for unlawful activity
(1)Whoever—(a)takes part in or commits, or(b)advocates, abets, advises or in cities the commission of, any-unlawful activity shall be punished with imprisonment which shall not be less than four years but may extend to ten years and shall also be liable to fine,(2)Whoever, in any way, assist any unlawful activity of any association declared unlawful under section 3 shall be punished with imprisonment for a term which shall not be less than two years but may extend to seven years and shall also be liable to fine.
