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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(3) in The Weapons Of Mass Destruction And Their Delivery Systems (Prohibition Of Unlawful Activities) Act, 2005

(3)While determining the punishment under this section, the Court shall take into consideration whether the accused had the knowledge about the transferee being a non-State actor or not.