Union of India - Act
THE WEAPONS OF MASS DESTRUCTION AND THEIR DELIVERY SYSTEMS (PROHIBITION OF UNLAWFUL ACTIVITIES) AMENDMENT ACT, 2022
UNION OF INDIA
India
India
THE WEAPONS OF MASS DESTRUCTION AND THEIR DELIVERY SYSTEMS (PROHIBITION OF UNLAWFUL ACTIVITIES) AMENDMENT ACT, 2022
Act 14 of 2022
- Published in Gazette of India on 6 August 2022
- Not commenced
- [This is the version of this document from 6 August 2022.]
- [Note: The original publication document is not available and this content could not be verified.]
An Act to amend the Weapons of Mass Destruction and their Delivery Systems (Prohibition of Unlawful Activities) Act, 2005.BE it enacted by Parliament in the Seventy-third Year of the Republic of India as follows:—(1)This Act may be called the Weapons of Mass Destruction and their Delivery Systems (Prohibition of Unlawful Activities) Amendment Act, 2022. (2)It shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint. (1)No person shall finance any activity which is prohibited under this Act, or under the United Nations (Security Council) Act, 1947 or any other relevant Act for the time being in force, or by an order issued under any such Act, in relation to weapons of mass destruction and their delivery systems. (2)For prevention of financing by any person of any activity which is prohibited under this Act, or under the United Nations (Security Council) Act, 1947 or any other relevant Act for the time being in force, or by an order issued under any such Act, in relation to weapons of mass destruction and their delivery systems, the Central Government shall have power to—(a)freeze, seize or attach funds or other financial assets or economic resources—(i)owned or controlled, wholly or jointly, directly or indirectly, by such person; or (ii)held by or on behalf of, or at the direction of, such person; or (iii)derived or generated from the funds or other assets owned or controlled, directly or indirectly, by such person; (b)prohibit any person from making funds, financial assets or economic resources or related services available for the benefit of persons related to any activity which is prohibited under this Act, or under the United Nations (Security Council) Act, 1947 or any other relevant Act for the time being in force, or by an order issued under any such Act, in relation to weapons of mass destruction and their delivery systems. (3)The Central Government may exercise its powers under this section through any authority who has been assigned the power under sub-section (1) of section 7.”