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[Cites 0, Cited by 0] [Section 12A(2)] [Section 12A] [Entire Act]

Union of India - Subsection

Section 12A(2)(b) in THE WEAPONS OF MASS DESTRUCTION AND THEIR DELIVERY SYSTEMS (PROHIBITION OF UNLAWFUL ACTIVITIES) AMENDMENT ACT, 2022

(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.