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The Prevention of Terrorism Act, 2002 20. Offence relating to membership of a terrorist organization.- 1. A person commits an offence if he belongs or professes to belong to a terrorist organisation: Provided that this sub-section shall not apply where the person charged is able to prove- a. that the organisation was not declared as a terrorist organisation at the time when he became a member or began to profess to be a member; and b. that he has not taken part in the activities of the organisation at any time during its inclusion in the Schedule as a terrorist organisation. 1. 2. A person guilty of an offence under this section shall be liable, on conviction, to imprisonment for a term not exceeding ten years or with fine or with both.    |
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