Section 122 in The Jammu and Kashmir State Ranbir Penal Code, 1989
122. Collecting arms, etc., with intention of waging war against the Government or the Government of India.
- Whoever collects men, arms or ammunition or otherwise prepares to wage war with the intention of either waging or being prepared to wage war against [x x x x] [Words omitted by Act III of 1967.] the Government or [the Government of India] [Substituted by A.L.O. 2008 for 'King'.], shall be punished with imprisonment for life or imprisonment of either description for a term riot exceeding ten years, and shall also be liable to fine.
