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[Cites 0, Cited by 5] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(ii) in The Unlawful Activities (Prevention) Act, 1967

(ii)under Chapter IV and VI without the previous sanction of the Central Government or, as the case may be, the State Government, and [if] such offence is committed against the Government of a foreign country without the previous sanction of the Central Government.