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The Prevention of Terrorism Act, 2002 21. Offence relating to support given to a terrorist organization.- 1. A person commits an offence if- a. he invites support for a terrorist organisation, and b. the support is not, or is not restricted to, the provision of money or other property within the meaning of section 22. 1. 2. A person commits an offence if he arranges, manages or assists in arranging or managing a meeting which he knows is- a. to support a terrorist organisation, or b. to further the activities of a terrorist organisation, or c. to be addressed by a person who belongs or professes to belong to a terrorist organisation. 1. 2. 3. A person commits an offence if he addresses a meeting for the purpose of encouraging support for a terrorist organisation or to further its activities. 4. 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. Explanation.- For the purposes of this section, the expression "meeting" means a meeting of three or more persons whether or not the public are admitted.    |
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