Section 3(2) in The Arunachal Pradesh Control of Organised Crime Act, 2002
(2)Whoever conspires or attempts to commit or advocates, abets or knowingly facilitates the commission of an orgnaised crime or any acts preparatory to organised crime, shall be punishable with imprisonment for a term which shall be not less than five years but which may extend to imprisonment for life and shall also be liable to a fine subject to a minimum fine of rupees five lacs.
