Section 12A(2)(a) in THE WEAPONS OF MASS DESTRUCTION AND THEIR DELIVERY SYSTEMS (PROHIBITION OF UNLAWFUL ACTIVITIES) AMENDMENT ACT, 2022

[Cites 0, Cited by 0] [Section 12A(2)] [Section 12A] [Entire Act]

(a)freeze, seize or attach funds or other financial assets or economic resources—

(i)owned or controlled, wholly or jointly, directly or indirectly, by such person; or

(ii)held by or on behalf of, or at the direction of, such person; or

(iii)derived or generated from the funds or other assets owned or controlled, directly or indirectly, by such person;

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