Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 5] [Section 14(1)] [Section 14] [Entire Act] Union of India - Subsection Section 14(1)(a) in The Arms Act, 1959 (a)a licence under section 3, section 4 or section 5 where such licence is required in respect of any prohibited arms or prohibited ammunition;