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[Cites 0, Cited by 0] [Section 9(7)] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(7)(iii) in THE ARMS (AMENDMENT) ACT, 2019

(iii)brings into, or takes out of India, any arms or ammunition of any class or description in contravention of section 11, shall be punishable with imprisonment for a term which shall not be less than ten years but which may extend to imprisonment for life and shall also be liable to fine.