Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 41] [Entire Act] Union of India - Subsection Section 41(a) in The Arms Act, 1959 (a)[exempt any person or class of persons (either generally or in relation to such description of arms and ammunition as may be specified in the notification)] [[Substituted by Act 25 of 1983, Section 15, for
