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[Cites 0, Cited by 43] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(b) in The Arms Act, 1959

(b)delivers any arms or ammunition into the possession of another person without previously ascertaining that such other person is entitled by virtue of this Act or any other law for the time being in force to have, and is not prohibited by this Act or such other law from having, in his possession the same;