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The Prevention of Terrorism Act, 2002 22. Fund raising for a terrorist organization to be an offence.- 1. A person commits an offence if he- a. invites another to provide money or other property, and b. intends that it should be used, or has reasonable cause to suspect that it may be used, for the purposes of terrorism. 1. 2. A person commits an offence if he- a. receives money or other property, and b. intends that it should be used, or has reasonable cause to suspect that it may be used, for the purposes of terrorism. 1. 2. 3. A person commits an offence if he- a. provides money or other property, and b. knows or has reasonable cause to suspect that it will or may be used for the purposes of terrorism. 1. 2. 3. 4. In this section, a reference to the provision of money or other property is a reference to its being given, lent or otherwise made available, whether or not for consideration. 5. A person guilty of an offence under this section shall be liable on conviction, to imprisonment for a term not exceeding fourteen years or with fine or with both.    |
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