Section 21 in The Prevention Of Terrorism Act, 2002
21. Offence relating to support given to a terrorist organisation
(1)A person commits an offence if(a)he invites support for a terrorist organisation, and(b)the support is not, or is not restricted to, the provision of money or other property within the meaning of section 22.(2)A person commits an offence if he arranges, manages or assists in arranging or managing a meeting which he knows is(a)to support a terrorist organisation, or(b)to further the activities of a terrorist organisation, or(c)to be addressed by a person who belongs or professes to belong to a terrorist organisation.(3)A person commits an offence if he addresses a meeting for the purpose of encouraging support for a terrorist organisation or to further its activities.(4)A person guilty of an offence under this section shall be liable on conviction, to imprisonment for a term not exceeding ten years or with fine or with both.Explanation. For the purposes of this section, the expression meeting means a meeting of three or more persons whether or not the public are admitted.
