Indian Penal Code, 1860

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Sections	Particulars
Chapter VIII	Of Offences Against The Public Tranquillity
144	Joining unlawful assembly armed with deadly weapon
Description	Whoever, being armed with any deadly weapon, or with anything which, used as a weapon of offence, is likely to cause death, is a member of an unlawful assembly, shall be punished with imprisonment of either description for a term which may extend to two years, or with fine, or with both.