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Unlawful Activities (Prevention) Tribunal constituted for adjudicating ban on “Liberation Tigers of Tamil Eelam”

S.O. 1853(E)? Whereas, the Liberation Tigers of Tamil Eelam has been declared as an unlawful association, vide, notification number S.O. 1730 (E), dated the 14th May, 2019, published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (ii);

Now, therefore, in exercise of the powers conferred by sub-section (1) of Section 5 of the Unlawful Activities (Prevention) Act, 1967 (37 of 1967), the Central Government hereby constitutes the ‘Unlawful Activities (Prevention) Tribunal’, consisting of Ms. Justice Sangita Dhingra Sehgal, Hon’ble sitting Judge, 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.


[Notification dt. 27-05-2019]

Ministry of Home Affairs

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