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[Cites 0, Cited by 2] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(1) in Indian Criminal Law Amendment Act, 1908

(1)Whoever is a member of an unlawful association, or takes part in meetings of any such association, or contributes or receives or solicits any contribution for the purpose of any such association, or in any way assists the operations of any such association, shall be punished with imprisonment for a term which may extend to six months, or with fine, or with both.