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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Chattisgarh - Subsection

Section 8(2) in The Chhattisgarh Vishesh Jan Suraksha Adhiniyam, 2005

(2)Whoever not being a member of an unlawful organization in any manner contribute or receives or solicits any contribution or aid for such organisation or harbours, any member of such organisation be punished with imprisonment for a term which may extend to two years and shall also be liable to fine.