Section 4(1) in The Jammu And Kashmir Criminal Law (Amendment) Act, 1983
(1)Where any association has been declared unlawful under section 3, the Government shall after the expiry of the period fixed in the notification for making representation but within thirty days after the expiry of the said period, refer the notification and the representation, if any, received from the association, to the Tribunal constituted under section 5 for the purpose as adjudicating whether or not there is sufficient cause for declaring the association unlawful.
