Section 2(1)(iv) in The Chemical Weapons Convention Rules, 2016

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Union of India - Subsection

Section 2(1)(iv) in The Chemical Weapons Convention Rules, 2016

(iv)"concerned agency" means and includes a Ministry, Department of Central Government or State Government or any autonomous organization, Board, Public Sector Undertaking, university, research organization fully or partly funded by the Central Government or the State Government or any association whether receiving grants from the Central Government or the State Government which may have received or is entitled to receive any information relating to the Convention or the Act and their implementation thereof;

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Union of India - Subsection

Section 2(1)(iv) in The Chemical Weapons Convention Rules, 2016