Section 38 in The Unlawful Activities (Prevention) Act, 1967
38. Offence relating to membership of a terrorist organisation.—
(1)A person, who associates himself, or professes to be associated, with a terrorist organisation with intention to further its activities, commits an offence relating to membership of a terrorist organisation:Provided that this sub-section shall not apply where the person charged is able to prove—(a)that the organisation was not declared as a terrorist organisation at the time when he became a member or began to profess to be a member; and(b)that he has not taken part in the activities of the organisation at any time during its inclusion in the [First Schedule] as a terrorist organisation.(2)A person, who commits the offence relating to membership of a terrorist organisation under sub-section (1), shall be punishable with imprisonment for a term not exceeding ten years, or with fine, or with both.
