Section 3(2)(ii) in The Terrorist And Disruptive Activities (Prevention) Act, 1987

[Cites 0, Cited by 28] [Section 3(2)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2)(ii) in The Terrorist And Disruptive Activities (Prevention) Act, 1987

(ii)in any other case, be punishable with imprisonment for a term which shall not be less than five years but which may extend to imprisonment for life and shall also be liable to fine.

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Union of India - Subsection

Section 3(2)(ii) in The Terrorist And Disruptive Activities (Prevention) Act, 1987