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] [Entire Act]

Union of India - Section

Section 4 in The Chemical Weapons Convention Act, 2000

4. Power of Central Government to deny the request for inspection.

-Where the Central Government considers any inspection of a Chemical Weapons Production Facility in India under this Act to be India, it may deny the request for such inspection. against the interest of national security or economic interests of