Section 2(9)(b) in The West Bengal Security Act, 1950

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(b)to organize, further or help the illegal acquisition, possession or use of—

(i)arms, ammunition or military stores as defined in the Indian Arms Act, 1878 ( XI of 1878),

(ii)explosive substances as defined in the Explosive Substances Act, 1908 ( VI of 1908), or

(iii)corrosive substances

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