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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(h) in The Weapons Of Mass Destruction And Their Delivery Systems (Prohibition Of Unlawful Activities) Act, 2005

(h)nuclear weapon or other nuclear explosive device means any nuclear weapon or other nuclear explosive device as may be determined by the Central Government, whose determination in the matter shall be final;