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Union of India - Section

Section 122 in The Indian Penal Code, 1860

122. Collecting arms, etc., with intention of waging war against the Government of India.—

Whoever collects men, arms or ammuni­tion or otherwise prepares to wage war with the intention of either waging or being prepared to wage war against the Govern­ment of India, shall be punished with imprisonment for life or imprisonment of either description for a term not exceeding ten years, and shall also be liable to fine.