Section 3(5) in The Arunachal Pradesh Control of Organised Crime Act, 2002
(5)Whoever holds any properly derived or obtained from commission of an orgnaised crime or which has been acquired through he orgnaised crime syndicate funds shall be punishable with a term which shall not be less than three years but which may extend to imprisonment for life and shall also be liable to a fine, subject to a minimum fine of rupees two lacs.
