The Religious Institutions (Prevention of Misuse) Act, 1988

Act No. 41 of 1988

[1st September, 1988.]

Contents
Title	The Religious Institutions (Prevention of Misuse) Act, 1988
Sections	Particulars
1.	Short title, extent and commencement
2.	Definitions
3.	Prohibition of use of religious institutions for certain purposes
4.	Restrictions on carrying arms and ammunition into a religious institution
5.	Prohibition of use of funds of religious institutions for certain activities
6.	Prohibition of religious for a for propagating political ideas
7.	Penalties
8.	Disqualification of persons convicted or charge-sheeted under this Act
9.	Certain persons bound to give information to police
10.	Repeal and saving