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[Cites 0, Cited by 9] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(3) in The Unlawful Activities (Prevention) Act, 1967

(3)If, in the opinion of the District Magistrate, any articles specified in the list are or may be used for the purpose of the unlawful association, he may make an order prohibiting any person from using the articles save in accordance with the written orders of the District Magistrate.