Section 150 in The Jammu and Kashmir State Ranbir Penal Code, 1989
150. Hiring or conniving at hiring, of person to joint unlawful assembly.
- Whoever hires or engages, or employees, or promotes or connives at the hiring, engagement or employment of any person to join or become a member of any unlawful assembly, shall be punishable as a member of such unlawful assembly, and for any offence which may be committed by any such person as a member of such unlawful assembly in pursuance of such hiring, engagement or employment, in the same manner as if he had been a member of such unlawful assembly, or himself has committed such offence.
