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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(6) in The Chemical Weapons Convention Act, 2000

(6)[ Every person, to whom a certificate of registration is granted under sub-section (4), shall furnish to the Central Government periodically. or, as and when required, such information, declaration or return as may be prescribed.] [Inserted by Act No. 36 OF 2012]