Section 2(1)(e) in The Arms Act, 1959

[Cites 0, Cited by 18] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(e) in The Arms Act, 1959

(e)firearms means arms of any description designed or adapted to discharge a projectile or projectiles of any kind by the action of any explosive or other forms of energy, and includes,

(i)artillery, hand-grenades, riot-pistols or weapons of any kind designed or adapted for the discharge of any noxious liquid, gas or other such things,

(ii)accessories for any such firearms designed or adapted to diminish the noise or flash caused by the firing thereof,

(iii)parts of, and machinery for manufacturing, firearms, and

(iv)carriages, platforms and appliances for mounting, transporting and serving artillery;

(ea)[ "licence" means a licence issued in accordance with the provisions of this Act and rules made thereunder and includes a licence issued in the electronic form;] [Inserted by Act No. 48 of 2019, dated 13.12.2019.]

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 2(1)(e) in The Arms Act, 1959