Section 4(3) in The Jammu And Kashmir Criminal Law (Amendment) Act, 1983
(3)After considering the cause, if any, shown by the association or office-bearers or members thereof, the Tribunal shall hold an inquiry in the manner specified in section 9 and after calling for such further information as it may consider necessary from the Government or from any office-bearer or member of the association, it shall decide whether or not there is sufficient cause for declaring the association as unlawful and make as expeditiously as possible and in any case within a period of one year and six months from the date of receipt of reference under section 4, such order as it may deem fit either confirming the declaration made in the notification or cancelling the same.
