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Union of India - Section

Section 28 in THE BOMBAY PUBLIC SECURITY MEASURES ACT, 1947

28. Amendment of section 42 of Bom. IV of 1890 and of section 23 Bom. IV of 1902

(1)In sub-section (1) of section 42 of the Bombay District Police Act, 1890 (Bom. IV of 1890), after the word "weapons" the words "or of corrosive substances or of explosives" shall be inserted.
(2)In clause (a) of sub-section (2) of section 23 of the City of Bombay Police Act, 1902 (Bom. IV of 1902), after paragraph (ii) the following shall be inserted, namely:--" or
(iii)any corrosive substance; or
(iv)any explosive;"