LexSection 18A — Punishment for organising of terrorist camps.
The Unlawful Activities (Prevention) Act, 1967
1 , 2 [ 18A. Punishment for organising of terrorist camps. --[Whoever organises or causes to be organised any camp or camps for imparting training in terrorism 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