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SC: Mere Membership of Unlawful Assembly is an Offence Under UAPA - (24 Mar 2023)

CRIMINAL

Supreme Court while overruling its 2011 judgment in Arup Bhuyan v. State of Assam (MANU/SC/0096/2011), Indra Das v. State of Assam (MANU/SC/0106/2011) & State of Kerala v. Raneef (MANU/SC/0001/2011) has held that under Section 10(a)(1) of UAPA, mere membership of unlawful organization is an offence.

Tags : SUPREME COURT   MEMBERSHIP   UNLAWFUL ASSEMBLY  

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