Section 39(1)(b) in The Unlawful Activities (Prevention) Act, 1967

[Cites 0, Cited by 1] [Section 39(1)] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(1)(b) in The Unlawful Activities (Prevention) Act, 1967

(b)who, with intention to further the activity of a terrorist organisation, arranges, manages or assists in arranging or managing a meeting which he knows is—

(i)to support the terrorist organization; or

(ii)to further the activity of the terrorist organization; or

(iii)to bead dressed by a person who associates or professes to be associated with the terrorist organisation; or

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 39(1)(b) in The Unlawful Activities (Prevention) Act, 1967