The Central Government in exercise of the powers conferred by Section 5 (1); of the Unlawful Activities (Prevention) Act, 1967 constituted the “Unlawful Activities Tribunal” consisting of Hon’ble Mr. Justice G.P. Mittal, a sitting Judge of the High Court of Delhi for the purpose of adjudicating whether or not there is sufficient cause for declaring the Liberation Tigers of Tamil Eelam as an ‘Unlawful Association’.
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