Section 20 in The Prevention Of Terrorism Act, 2002
20. Offence relating to membership of a terrorist organisation
(1)A person commits an offence if he belongs or professes to belong to 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 Schedule as a terrorist organisation.(2)A person guilty of an offence under this section shall be liable, on conviction, to imprisonment for a term not exceeding ten years or with fine or with both.
