Section 6(14)(iii) in The Bihar State Election Authority Act, 2008

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State of Bihar - Subsection

Section 6(14)(iii) in The Bihar State Election Authority Act, 2008

(iii)Notwithstanding anything contained in the Arms Act, 1959 (54 of 1959), where a person is convicted of an offence under this section, the arms as defined in the said Act found in his possession shall be liable to confiscation and the licence granted in relation to such arms shall be deemed to have been revoked under Section 17 of that Act.

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State of Bihar - Subsection

Section 6(14)(iii) in The Bihar State Election Authority Act, 2008