Report No. 43
29. Para-military groups.-
Whoever organises, trains, maintains or promotes any group the members of which are trained or equipped to use force for achieving its object and which is organised-
(a) for the purpose of usurping the functions of the armed forces; or
(b) for the purpose of committing acts of sabotage punishable under section 32, or
(c) for any other purpose prejudicial to the national security, shall be punishable with rigorous imprisonment for a term which may extend to ten years, and shall also be liable to fine; and whoever participates in, or belongs to, any such group as aforesaid shall be punishable with rigorous imprisonment for a term which may extend to five years, and shall also be liable to fine.
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