Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 35] [Section 3(2)] [Section 3] [Entire Act] Union of India - Subsection Section 3(2)(i) in The Terrorist And Disruptive Activities (Prevention) Act, 1987 (i)if such act has resulted in the death of any person, be punishable with death or imprisonment for life and shall also be liable to fine;