Central Government declares Jammu and Kashmir Liberation Front (Mohd. Yasin Malik faction) as an unlawful association

S.O. 1403(E)—Whereas the Jammu and Kashmir Liberation Front (Mohd. Yasin Malik faction) (hereinafter referred to as the JKLF-Y), has been indulging in activities, which are prejudicial to internal security and public order, and have the potential of disrupting the unity and integrity of the country;

And whereas, the Central Government is of the opinion that:

1. (i)  JKLF-Y is involved in anti-national and subversive activities intended to disrupt the sovereignty and territorial integrity of India;
2. (ii)  JKLF-Y is in close touch with militant outfits and is supporting extremism and militancy in Jammu and Kashmir and elsewhere;
3. (iii)  JKLF-Y is supporting and inciting claims for secession of a part of the Indian territory from the Union and supporting terrorist and separatist groups fighting for this purpose by indulging in activities and articulations intended to disrupt the territorial integrity of India;

And whereas, the Central Government is further of the opinion that if the unlawful activities of the JKLF-Y are not curbed and controlled immediately, it is likely to –

(a) escalate its subversive activities including attempt to carve out a separate State out of the territory of Union of India by destabilising the Government established by law;

(b) continue advocating the secession of the State of Jammu and Kashmir from the Union of India while disputing the accession of the State with the Union;

(c) propagate anti-national and separatist sentiments prejudicial to the territorial integrity and security of the country; and

(d) escalate secessionist movements, support militancy and incite violence in the country;

And whereas, the Central Government is also of the opinion that having regard to the activities of the JKLF-Y, it is necessary to declare the JKLF-Y to be an unlawful association with immediate effect;

Now, therefore, in exercise of the powers conferred by sub-sections (1) and (3) of Section 3 of the Unlawful Activities (Prevention) Act, 1967 (37 of 1967), the Central Government hereby declares the Jammu and Kashmir Liberation Front (Mohd. Yasin Malik faction) as an unlawful association and directs that this notification shall, subject to any order that may be made under Section 4 of the said Act, have effect for a period of five years from the date of its publication in the Official Gazette.