Section 3(4)(d) in The Defence Of India Act, 1971

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Union of India - Subsection

Section 3(4)(d) in The Defence Of India Act, 1971

(d)advance of money to, or contracts or commercial dealings with the enemy, enemy subjects or persons residing, carrying on business, or being, in enemy territory or occupied territory; and

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Union of India - Subsection

Section 3(4)(d) in The Defence Of India Act, 1971