Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(1) in The Chemical Weapons Convention Act, 2000

(1)In the trial of offences under this Act, whether the accused is convicted or acquitted or discharged, the court shall decide whether any goods seized under this Act is liable to confiscation and, if it decides t at the goods is so liable, it may order confiscation accordingly.