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Sikhs For Justice (SFJ) declared as an Unlawful Association

Centre has declared” Sikhs for Justice” as an Unlawful Association in light of them being involved in activities that are prejudicial to the integrity and security of the country.

Please Read the Notification here:

S.O. 2469(E)— Whereas the Sikhs For Justice (hereinafter referred to as the SFJ), has been indulging in activities, which are prejudicial to the internal security of India and public order, and have the potential of disrupting peace, the unity and integrity of the country;

And Whereas, the Central Government is of the opinion that the SFJ is indulging in the activities which are prejudicial to the integrity and security of the country;

And Whereas, the Central Government is of the opinion that following unlawful activities indulged by the SFJ falls within the meaning of clauses (o) and (p) of sub-section (1) of Section 2 of the Unlawful Activities (Prevention) Act, 1967, namely:-

(i) SFJ is involved in anti-national and subversive activities in Punjab and elsewhere, intended to disrupt the sovereignty and territorial integrity of India;

(ii) SFJ is in close touch with the militant outfits and activists, and is supporting violent form of extremism and militancy in Punjab and elsewhere to carve out a sovereign Khalistan out of territory of Union of India;

(iii) SFJ is encouraging and aiding the activities for secession of a part of the Indian territory from the Union of India and supporting separatist groups fighting for this purpose in India and elsewhere by indulging in activities and articulations intended to disrupt the sovereignty and territorial integrity of India;

And Whereas, the Central Government is further of the opinion that if the unlawful activities of the SFJ are not curbed and controlled immediately, it is likely to-

(a) escalate its subversive activities including attempts to carve out Khalistan Nation out of the territory of Union of India by destabilising the Government established by law;

(b) continue advocating the secession of the Khalistan from the Union of India while disputing the accession of State with the Union;

(c) propagate anti-national and separatist sentiments prejudicial to the territorial integrity and security of the country;

(d) escalate secessionist movements, supports militancy and incite violence in the country;

And Whereas, the Central Government is also of the opinion that having regard to the activities of the SFJ, it is necessary to declare the SFJ to be an unlawful association with the immediate effect;

Now, therefore, in exercise of the powers conferred by sub-sections (1) and (3) of Section 3 of the Unlawful Activities (Prevention) Act, 1967 (37 of 1967), the Central Government hereby declares the Sikhs For Justice (SFJ) as an unlawful association and directs that this notification shall, subject to any order that may be made under Section 4 of the said Act, have effect for a period of five years from the date of its publication in the Official Gazette.


[Notification dt. 10-07-2019]

Ministry of Home Affairs

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