Central Government Act
Section 144 in The Indian Penal Code, 1860
144. Joining unlawful assembly armed with deadly weapon.-- 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.