Section 145 in The Jammu and Kashmir State Ranbir Penal Code, 1989
145. Joining or continuing in unlawful assembly knowing it has been commanded to disperse.
- 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.
