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[Cites 0, Cited by 0] [Section 51] [Entire Act]

Union of India - Subsection

Section 51(b) in The Unlawful Activities (Prevention) Act, 1967

(b)prohibit any individual or entity from making any funds, financial assets or economic resources or related services available for the benefit of the individuals or entities listed in the to the Order or any other person engaged in or suspected to be engaged in terrorism;