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 1] [Section 18] [Entire Act] Union of India - Subsection Section 18(1) in The Prevention Of Terrorism Act, 2002 (1)For the purposes of this Act, an organisation is a terrorist organisation if(a)it is listed in the Schedule, or(b)it operates under the same name as an organisation listed in that Schedule.
