Section 3(2) in The Jammu And Kashmir Criminal Law (Amendment) Act, 1983
(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.
