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ARRANGEMENT OF SECTIONS
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SECTIONS
1. Short title.
2. Measures under Art 41 of the Charter of the United Nations.
ACT NO. 43 OF 1947
[20th December, 1947.]
An Act to enable effect to be given to certain provisions of the Charter of the United Nations.
WHEREAS it is expedient to enable effect to be given to certain provisions of the Charter of the United
Nations;
It is hereby enacted as follows:—
- Short title.—This Act may be called the United Nations (Security Council) Act, 1947.
- Measures under Art 41 of the Charter of the United Nations.—If, under Article 41 of the
Charter of the United Nations signed at San Francisco on the 26th day of June 1945 the Security Council
of the United Nations calls upon the Central Government to apply any measures, not involving the use of
armed force, to give effect to any decision of that Council, the Central Government may, by order
published in the Official Gazette, make such provisions (including provisions having extra-territorial
operation) as appear to it necessary or expedient for enabling those measures to be effectively applied,
and without prejudice to the generality of the foregoing power, provision may be made for the
punishment of persons offending against the order.
