Section 25(c) in The Illegal Migrants (Determination By Tribunals) Act, 1983
(c)harbours any person who has contravened any order made under section 20 or has failed to comply with any direction given by any such order, [shall be punishable with imprisonment for a term which shall not be less than one year but which may extend to three years and with fine which shall not be less than two thousand rupees: [ Substituted by Act 24 of 1988, Section 15.]
