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[Cites 0, Cited by 3] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(d) in The Defence of India Act, 1962

(d)“enemy territory” means—
(i)any area which is under the sovereignty of a country referred to in sub-clause (i); or a country referred to in sub-clause (iii), of clause (c) of this section;
(ii)any area which the Central Government may, by notification in the Official Gazette, specify to be enemy territory for the purposes of this Act or any rule made thereunder;