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[Cites 0, Cited by 3] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(2) in Indian Criminal Law Amendment Act, 1908

(2)"unlawful association" means an association--
(a)which encourages or aids persons to commit acts of violence or intimidation or of which the members habitually commit such acts, or
(b)which has been declared to be unlawful by the State Government under the powers hereby conferred.