S.O. 384(E).— 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 Hon’ble Justice G.S. Sistani, Judge of Delhi High Court, for the purpose of adjudicating whether or not there is sufficient cause of declaring the Meitei Extremist Organizations of Manipur, viz, the Peoples’ Liberation Army (PLA) and its political wing, the Revolutionary Peoples’ Front (RPF), the United National Liberation Front (UNLF) and its armed wing the Manipur Peoples’ Army (MPA), the Peoples’ Revolutionary Party of Kangleipak (PREPAK) and its armed wing the Red Army, the Kangleipak Communist Party (KCP) and its armed wing also called the “Red Army”, the Kanglei Yaol Kanba Lup (KYKL), Coordination Committee (CorCom) and Alliance for Socialist Unity Kangleipak (ASUK) along with all their factions, wings and front organizations as ‘Unlawful Associations’.

Earlier Notification No. S.O.6139 (E), dated 12th December 2018, issued in this regard, stands cancelled.

[F. No.11011/06/2018-NE-V]

Ministry of Home Affairs

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