Section 5(2) in The Prevention Of Terrorism Act, 2002
(2)For the purposes of this section, any person who attempts to contravene or abets, or does any act preparatory to the contravention of any provision of any law, rule or order, shall be deemed to have contravened that provision, and the provisions of sub-section (1) shall, in relation to such person, have effect subject to the modification that the reference to imprisonment for life shall be construed as a reference to imprisonment for ten years.
