Section 5(2)(b) in The Defence of India Act, 1962

[Cites 0, Cited by 1] [Section 5(2)] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(2)(b) in The Defence of India Act, 1962

(b)in any area notified in this behalf by a State Government, contravenes any such provision of, or any such rule made under, the Arms Act, 1959 (54 of 1959), the Indian Explosives Act, 1884 (4 of 1884), the Explosive Substances Act, 1908 (6 of 1908), or the Inflammable Substances Act, 1952 (20 of 1952), as may be notified in this behalf by the State Government,

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Union of India - Subsection

Section 5(2)(b) in The Defence of India Act, 1962