Report No. 43

8.4. Definition of "unlawful association".-

Equally important is the definition1 of "unlawful association" which reads-

"Unlawful association" means any association which has for its object any unlawful activity, or which encourages or aids persons to undertake any unlawful activity, or of which the members undertake such activity".

This covers three types of associations, first, associations whose very object is the commission of an unlawful activity, secondly, associations which encourage or aid persons, whether members or not, to undertake any unlawful activity, and thirdly, associations whose members undertake such activity, whether or not the object of the association is the commission of such acts. The three classes are not mutually exclusive and there could be over-lapping.

1. Section 2(f).