Acts › The Unlawful Activities (Prevention) Act, 1967The Unlawful Activities (Prevention) Act, 1967 67 sections.
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Open in Lexace · Ask the AI Section 1 — Short title, extent and application. Section 2 — Definitions. Section 3 — Declaration of an association as unlawful. Section 4 — Reference to Tribunal. Section 5 — Tribunal. Section 6 — Period of operation and cancellation of notification. Section 7 — Power to prohibit the use of funds of an unlawful association. Section 8 — Power to notify places used for the purpose of an unlawful association. Section 9 — Procedure to be followed in the disposal of applications under this Act. Section 10 — Penalty for being member of an unlawful association, etc. Section 11 — Penalty for dealing with funds of an unlawful association. Section 12 — Penalty for contravention of an order made in respect of a notified place. Section 13 — Punishment for unlawful activities. Section 14 — Offences to be cognizable. Section 15 — Terrorist act. Section 16 — Punishment for terrorist act. Section 16A — [Omitted]. Section 17 — Punishment for raising funds for terrorist act. Section 18 — Punishment for conspiracy, etc. Section 18A — Punishment for organising of terrorist camps. Section 18B — Punishment for recruiting of any person or persons for terrorist act. Section 19 — Punishment for harbouring, etc. Section 20 — Punishment for being member of terrorist gang or organisation. Section 21 — Punishment for holding proceeds of terrorism. Section 22 — Punishment for threatening witness. Section 22A — Offences by companies. Section 22B — Offences by societies or trusts. Section 22C — Punishment for offences by companies, societies or trusts. Section 23 — Enhanced penalties. Section 24 — Reference to proceeds of terrorism to include any property intended to be used for terrorism. Section 24A — Forfeiture of proceeds of terrorism. Section 25 — Powers of investigating officer and Designated Authority and appeal against order of Designated Authority. Section 26 — Court to order forfeiture of proceeds of terrorism. Section 27 — Issue of show cause notice before forfeiture of proceeds of terrorism. Section 28 — Appeal. Section 29 — Order of forfeiture not to Interfere with other punishments. Section 30 — Claims by third party. Section 31 — Powers of Designated Authority. Section 32 — Certain transfers to be null and void. Section 33 — Forfeiture of property of certain persons. Section 34 — Company to transfer shares to Government. Section 35 — Amendment of Schedule, etc. Section 36 — Denotification of terrorist organisation or individual. Section 37 — Review Committees. Section 38 — Offence relating to membership of a terrorist organisation Section 39 — Offence relating to support given to a terrorist organisation. Section 40 — Offence of raising fund for a terrorist organisation Section 41 — Continuance of association. Section 42 — Power to delegate. Section 43 — Officers competent to investigate offence under Chapters IV and VI. Section 43A — Power to arrest, search, etc. Section 43B — Procedure of arrest, seizure, etc. Section 43C — Application of provisions of Code. Section 43D — Modified application of certain provisions of the Code. Section 43E — Presumption as to offence under section 15. Section 43F — Obligation to furnish information. Section 44 — Protection of witnesses. Section 45 — Cognizance of offences. Section 46 — Admissibility of evidence collected through the interception of communications. Section 47 — Bar of jurisdiction. Section 48 — Effect of Act and rules, etc., inconsistent with other enactments. Section 49 — Protection of action taken in good faith. Section 50 — Saving. Section 51 — Impounding of passport and arms licence of person charge sheeted under the Act Section 51A — Certain powers of the Central Government. Section 52 — Power to make rules. Section 53 — Orders and rules to be laid before both Houses of Parliament. Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.