Section 3(3)(b) in The Anti-Hijacking Act, 2016

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Union of India - Subsection

Section 3(3)(b) in The Anti-Hijacking Act, 2016

(b)contributing in any manner to the commission of an offence specified in sub-section (1) or in clause (a) of sub-section (2) by a group of persons acting with a common purpose and such contribution shall either--

(i)be made with the aim of furthering the general criminal activity or purpose of the group, where such activity or purpose involves the commission of such an offence; or

(ii)be made in the knowledge of the intention of the group to commit such offence.

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Union of India - Subsection

Section 3(3)(b) in The Anti-Hijacking Act, 2016