1 [ 16. Punishment for terrorist act --(1) Whoever commits a terrorist act shall,-- (a) if such act has resulted in the death of any person, be punishable with death or imprisonment for life, and shall also be liable to fine; (b) in any other case, be punishable with imprisonment for a term which shall not be less than five years but which may extend to imprisonment for life, and shall also be liable to fine.]Open in Lexace · Ask the AI about this section
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