Section 35(3) in The Unlawful Activities (Prevention) Act, 1967
(3)For the purposes of sub-section (2), [an organisation or an individual shall be deemed to be involved in terrorism if such organisation or individual]—(a)commits or participates in acts of terrorism, or(b)prepares for terrorism, or(c)promotes or encourages terrorism, or(d)is otherwise involved in terrorism.[(4) The Central Government may, by notification in the Official Gazette, add to or remove or amend the Second Schedule or Third Schedule and thereupon the Second Schedule or the Third Schedule, as the case may be, shall be deemed to have been amended accordingly.
