Section 3 in The Indian Criminal law Amendment (Maharashtra Amendment) Act, 1975
3. Insertion of section 16 in Act XIV of 1908.
- After section 15 of the principal Act, the following section shall be inserted, namely :-"16. Power to declare association unlawful. - If the State Government is of opinion that any association interferes or has for its object interference with the public administration or the maintenance of supplies and services essential to the life of the community or the administration of the law or the maintenance of law and order, or that it constitutes a danger to the public peace, the State Government may, by notification in the Official Gazette, declare such association to be unlawful."
