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17. Penalties.- (1) Whoever is a member of an unlawful association, or takes part in meetings of any such association, or contributes or receives or solicits any contribution for the purpose of any such association, or in any way assists the operations of any such association, shall be punished with imprisonment for a term which may extend to six months, or with fine, or with both. (2) Whoever manages or assists in the management of an unlawful association, or promotes, or assists in promoting a meeting of any such association, or of any members thereof as such members, shall be punished with imprisonment for a term which may extend to three years, or with fine, or with both. 3[(3) An offence under sub-section (1) shall be cognizable by the police, and notwithstanding anything contained in the Code of Criminal Procedure, 1898 (5 of 1898), shall be non-bailable.] 1. The original s. 16 renumbered as sub-section (1) of that section by Act 23 of 1932, s. 11. 2. Sub-section (2) rep. by the A.O. 1937. Earlier it was inserted by s. 11, ibid., 3. Ins. by s. 12, ibid. 4. Ins. by s. 13, ibid.    |
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