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Weapons of Mass Destruction and their Delivery Systems (Prohibition of Unlawful Activities) Act, 2005 9. Prohibition relating to non-State actor or terrorist.- No person shall, directly or indirectly, transfer to a non-State actor or terrorist, any material, equipment and technology notified under this Act or any other Act related to relevant activity: Provided that such transfer made to a non-State actor shall not include a transfer made as such to any person acting under lawful authority in India.    |
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