The Indian Criminal Law Amendment Act, 1908
| Contents | |
| Sections | Particulars |
| Title | The Indian Criminal Law Amendment Act, 1908 |
| 1. | Short title, extent and commencement |
| Part I | Special Procedure |
| 2-14 | [Repealed.] |
| Part II | Unlawful Associations |
| 15. | Definitions |
| 16. | Power to declare association unlawfull |
| 17. | Penalties |
| 17A. | Power to notify and take possession of places used for the purposes of an unlawful association |
| 17B. | Movable property found in a notified place |
| 17C. | Trespass upon notified places |
| 17D. | The relinquishment of property |
| 17E. | Power to forfeit funds of an unlawful association |
| 17F. | Jurisdiction barred |
| 18. | Continuance of association |
| The Schedule | [Repealed.] |
