LexSection 19 — Punishment for harbouring, etc.
The Unlawful Activities (Prevention) Act, 1967
1 [ 19. Punishment for harbouring, etc. --Whoever voluntarily harbours or conceals, or attempts to harbour or conceal any person knowing that such person is a terrorist shall be punishable with imprisonment for a term which shall not be less than three years but which may extend to imprisonment for life, and shall also be liable to fine: Provided that this section shall not apply to any case in which the harbour or concealment is by the spouse of the offender.]Open in Lexace · Ask the AI about this section