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[Cites 0, Cited by 0] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(2) in The Unlawful Activities (Prevention) Act, 1967

(2)An application under sub-section (1) may be made by—
(a)the organisation, or
(b)any person affected by inclusion of the organisation in the [First Schedule as a terrorist organisation, or].
[(c) any person affected by inclusion of his name in the Fourth Schedule as a terrorist.]