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The Chemical Weapons Convention Act, 2000

16. Restriction on transfer of Toxic Chemical or Precursor listed in Schedule 2.-

No person shall, three years after the 29th day of April, 1997, transfer to or receive from any person, who is not a citizen of a State Party, any Toxic Chemical or Precursor listed in Schedule 2 in the Annex on Chemicals to the Convention.



Chemical Weapons Convention Act, 2000 Back




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