Section 27 in THE BOMBAY PUBLIC SECURITY MEASURES ACT, 1947
27. Insertion of new section 16A in Act XIV of 1908
After section 16 of the Indian Criminal Law Amendment Act, 1908 (XIV of 1908), in its application to the Province of Bombay the following new section shall be inserted, namely:--"16A. Additional power declare association unlawful.If the Provincial Government is of opinion that any association is organized or equipped for the purpose of enabling the members of the association to be employed, or is organized or equipped in such manner as to arouse reasonable apprehension that the members of the association may be employed, in usurping the functions of His Majesty's forces or of any police force or of any force constituted under any law for the time being in force or for the use or display of physical force in furtherance of the common object of the association, the Provincial Government may by notification in the Official Gazette declare such association to be unlawful."
