Section 12(4)(f) in The Foreign Contribution (Regulation) Act, 2010

[Cites 0, Cited by 0] [Section 12(4)] [Section 12] [Entire Act]

(f)the acceptance of foreign contribution by the person referred to in sub-section (1) is not likely to affect prejudicially—

(i)the sovereignty and integrity of India; or

(ii)the security, strategic, scientific or economic interest of the State; or

(iii)the public interest; or

(iv)freedom or fairness of election to any Legislature; or

(v)friendly relation with any foreign State; or

(vi)harmony between religious, racial, social, linguistic, regional groups, castes or communities;

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