 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Report No. 43 8.19. Sections 5 to 9.- No changes of substance are needed in sections 5 to 9 which deal with the Tribunal, the period of operation of the Notification and with powers of the Central Government to prohibit the use of funds of an unlawful association, and to notify places used for the purpose of an unlawful association, and with the power of the District Magistrate to prepare a List of properties of an unlawful association and ancillary matters.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back