Section 56(2)(c) in The Chemical Weapons Convention Act, 2000

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Union of India - Subsection

Section 56(2)(c) in The Chemical Weapons Convention Act, 2000

(c)[ the exemptions and thresholds under sub-sections (1) and (2) of section 18, the form of application, the particulars to be contained in the application form, the form of certificate of registration, the manner of making application, the amount of fee payable, the procedure to be followed in granting or cancelling certificate of registration under sub-section (3) of section 18, the terms and conditions for granting a certificate of registration under sub-section (4) of section 18, the period for which a renewed certificate of registration may be issued and the amount of fee payable therefor under sub-section (5) of section 18 and information, declaration or return to be furnished under sub-section (6) of that section;] [Substituted by Act No. 36 OF 2012]

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Union of India - Subsection

Section 56(2)(c) in The Chemical Weapons Convention Act, 2000