Section 18 — Punishment for conspiracy, etc.
The Unlawful Activities (Prevention) Act, 1967
1 [ 18. Punishment for conspiracy, etc.-- Whoever conspires or attempts to commit, or advocates, abets, advises or 2 [incites, directly or knowingly facilitates] the commission of, a terrorist act or any act preparatory to the commission of a terrorist act, shall 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