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Union of India - Section

Section 18B in The Unlawful Activities (Prevention) Act, 1967

18B. Punishment for recruiting of any person or persons for terrorist act.—

Whoever recruits or causes to be recruited any person or persons for commission of a terrorist act shall be punishable with imprisonment for a term which shall not be less than five years but which may extend to imprisonment for life, and shall also be liable to fine.]