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

State of Jammu-Kashmir - Subsection

Section 3(1) in The Jammu And Kashmir Criminal Law (Amendment) Act, 1983

(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.