Section 3 in The Jammu And Kashmir Criminal Law (Amendment) Act, 1983
3. Power to declare association unlawful
(1)If the Government is of the opinion that any association is, or has become, an unlawful association, it may, by notification in the Government Gazette, declare such association to be unlawful.(2)A notification issued under sub-section (1) shall—(a)specify the grounds on which it is issued and such other particulars as the Government may consider necessary; and(b)fix a reasonable period for any office bearer or member of the association or any other person, interested to make a representation to the Government in respect of the issue of the notification.(3)Nothing in sub-section (2) of this section shall require the Government to disclose any fact which it considers to be against the public interest to disclose.(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.
