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Unlawful Activities (Prevention) Tribunal declares “Sikhs For Justice” as an “Unlawful Association”. The Tribunal under sub-section (3) of Section 4 of the
S.O. 4454(E).— In exercise of the powers conferred by sub-section (1) of section 5 of the Unlawful Activities (Prevention) Act, 1967 (37
S.O. 2856(E)—Whereas Sikhs For Justice (SFJ) has been declared as an unlawful association, vide, notification number S.O. 2469 (E) dated 10th July,
S.O. 1853(E)? Whereas, the Liberation Tigers of Tamil Eelam has been declared as an unlawful association, vide, notification number S.O. 1730 (E),
S.O. 1491(E)— Whereas the Jamaat-e-Islami (JeI), Jammu and Kashmir and Jammu and Kashmir Liberation Front (Mohd. Yasin Malik faction) (JKLF-Y) has been
S.O. 931 (E)—In exercise of the powers conferred by sub-section (1) of Section 5 read with sub-section (1) of Section 4 of
S.O. 384(E).— In exercise of the powers conferred by sub-section (1) of Section 5 of the Unlawful Activities (Prevention) Act, 1967 (37