Section 2(1)(f) in The Arms Act, 1959

[Cites 0, Cited by 11] [Section 2(1)] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(1)(f) in The Arms Act, 1959

(f)licensing authority means an officer or authority empowered to grant or renew licences under rules made under the Act, and includes, the Government;

(ff)[ magistrate means an Executive Magistrate under the Code of Criminal Procedure, 1973 (2 of 1974);] [Inserted by Act 25 of 1983, Section 2 (w.e.f. 22.6.1983)]

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Union of India - Subsection

Section 2(1)(f) in The Arms Act, 1959