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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(4) in The Prevention Of Terrorism Act, 2002

(4)For the purposes of sub-section (3), an organisation shall be deemed to be involved in terrorism if it
(a)commits or participates in acts of terrorism,
(b)prepares for terrorism,
(c)promotes or encourages terrorism, or
(d)is otherwise involved in terrorism.