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[Cites 0, Cited by 8] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(4) in The Prevention Of Terrorism Act, 2002

(4)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.Explanation. For the purposes of this section, the expression meeting means a meeting of three or more persons whether or not the public are admitted.