Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 3] [Entire Act] Union of India - Subsection Section 3(f) in The Religious Institutions (Prevention Of Misuse) Act, 1988 (f)for the carrying on of any unlawful or subversive act prohibited under any law for the time being in force or in contravention of any order made by any Court; or
