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The Anti-Apartheid (United Nations Convention) Act, 1981 2. Application of the International Convention on the Suppression and Punishment of the Crime of Apartheid.- (1) Notwithstanding anything to the contrary contained in any other law, such of the provisions of the International Convention on the Suppression and Punishment of the Crime of Apartheid as are setout in the Schedule shall have the force of law in India. (2) The Central Government may, from time to time, 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. (3) Every notification issued under sub-section (2) shall be laid, as soon as may be after it is issued, before each House of Parliament.    |
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