Report No. 43
8.17. Sections 4 to 6 and 9-Proceedings before the Tribunal or District Judge.-
The notification by the Central Government declaring an association to be unlawful, has to be confirmed by the Tribunal. Sections 4 to 6 and section 9 contain detailed provisions in that respect, including provisions as to the composition and procedure of the Tribunal.
8.18. Section 4 deals with references to the Tribunal to be appointed for the purposes of the Act. The Tribunal is to be constituted under the Act, for approving or disapproving the orders of the Central Government declaring an association to be unlawful.
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