The Chemical Weapons Convention Act, 2000
3. Application of the
Convention.-
1.
Notwithstanding
anything to the contrary contained in any other law, the provisions of the
Convention set out in the Schedule to this Act shall have the force of law in
India.
2.
The
Central Government may, from time to time and by notification in the Official
Gazette, amend the Schedule in conformity with any amendments, duly made and
adopted, of the provisions of the said Convention set out therein.