Indian Penal Code, 1860

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Sections	Particulars
Chapter VIII	Of Offences Against The Public Tranquillity
145	Joining or continuing in unlawful assembly, knowing it has been commanded to disperse
Description	Whoever joins or continues in an unlawful assembly, knowing that such unlawful assembly has been commanded in the manner prescribed by law to disperse, shall be punished with imprisonment of either description for a term which may extend to two years, or with fine, or with both.