Section 142 in The Indian Penal Code, 1860

142. Being member of unlawful assembly.-- Whoever, being aware of facts which render any assembly an unlawful assembly, intentionally joins that assembly, or continues in it, is said to be a member of an unlawful assembly.

1. Subs. by Act 10 of 1927, s. 2 and Sch. I, for" any Articles of War for the Army or Navy of the Queen, or for any part of such Army or Navy".

2. Subs. by Act 3 of 1951, s. 3 and Sch., for" the Indian Army Act, 1911 ".

3. Ins. by Act 35 of 1934, s. 2 and Sch.

4. The words" or that Act as modifed by" rep. by the A. O. 1950.

5. , Subs. by Act 14 of 1932, s. 130 and Sch., for" or the Air Force Act".

6. Subs. by Act 3 of 1951, s. 3 and Sch., for" the Indian Air Force Act, 1932 ".

7. Ins. by Act 10 of 1927, s. 2 and Sch. I.

8. Subs. by s. 2 and Sch. I, ibid., for" or Naval".

9. Subs. by the A. O. 1950, for" Queen".

10. Subs., ibid., for" the Central or any Provincial Government or Legislature".