Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 4] [Section 22] [Entire Act] Union of India - Subsection Section 22(3) in The Prevention Of Terrorism Act, 2002 (3)A person commits an offence if he(a)provides money or other property, and(b)knows or has reasonable cause to suspect that it will or may be used for the purposes of terrorism.
