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[Cites 0, Cited by 14] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(3) in The Arms Act, 1959

(3)The period prescribed for an appeal shall be computed in accordancewith the provisions of the [Indian Limitation Act, 1908 (9 of 1908)] [Now see the Limitation Act, 1963 (36 of 1963.] , with respect to the computation of periods of limitation thereunder.