Section 20(1)(c) in The Chemical Weapons Convention Act, 2000

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Union of India - Subsection

Section 20(1)(c) in The Chemical Weapons Convention Act, 2000

(c)determining whether any provisions of this Act or the rules made thereunder or any direction given under this Act is being complied with by any person engaged in the production, processing, acquisition, Precursor listed in any of the Schedules 1 to 3 in the Annex on Chemicals to the Convention or engaged in the production of any Discrete Organic Chemical including Discrete Organic Chemical containing elements of phosphorous, sulphur consumption, transfer, import, export or use of any Toxic Chemical or or fluorine;

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Union of India - Subsection

Section 20(1)(c) in The Chemical Weapons Convention Act, 2000