Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 5] [Entire Act]

Union of India - Section

Section 24A in The Unlawful Activities (Prevention) Act, 1967

24A. Forfeiture of proceeds of terrorism.—

(1)No person shall hold or be in possession of any proceeds of terrorism.
(2)Proceeds of terrorism, whether held by a terrorist organisation or terrorist gang or by any other person and whether or not such terrorist or other person is prosecuted or convicted for any offence under