Section 11 in The Jammu And Kashmir Criminal Law (Amendment) Act, 1983
11. Penalty for being members of an unlawful association
Whoever is and continues to be a member of an association, declared unlawful by a notification issued under section 3 which has been confirmed by the Tribunal, or takes part in meetings of any such unlawful association or contributes to, or receives or solicits any contribution, for the purpose of, any such unlawful association, or in any way assists the operations of any such unlawful association, shall be punished with imprisonment for the term which shall not be less than two years but may extend to seven years, and shall also be liable to fine.
