Section 3(4) in The Jammu And Kashmir Criminal Law (Amendment) Act, 1983
(4)Every notification issued under sub-section (1) shall in addition to its publication in the Government Gazette, be published in not less than one daily newspaper having circulation in the area in which the principal office, if any, of the association affected is situated and shall also be served on such association in all or any of the following modes, namely:—(a)by affixing a copy of the notification to some conspicuous part of the office, if any, of the association; or(b)by serving copy of the notification, where possible, on the principal office-bearers, if any, of the association; or(c)by proclaiming by beat of drum or by means of loudspeakers the contents of the notification in the area in which the activities of the association are ordinarily carried on.
