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[Cites 0, Cited by 0] [Section 153A(1)] [Section 153A] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 153A(1)(c) in The Jammu and Kashmir State Ranbir Penal Code, 1989

(c)[ organises any exercise, movement, drill or other similar activity intending that the participants in such activity shall use or be trained to use criminal force or violence or knowing it to be likely that the participants in such activity will use or be trained to use criminal force or violence or participates in such activity intending to sue or be trained to use criminal force or violence or knowing it to be likely that the participants in such activity will use or be trained to use criminal force or violence against any religious, racial, language or regional group or caste or community and such activity for any reason whatsoever causes or is likely to cause fear or alarm or a feeling of insecurity amongst members of such religious, racial language or regional group or caste or community.] [Inserted by Act X of 1983, section 21 and 22.]]