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[Cites 0, Cited by 0] [Section 127] [Entire Act]

NCT Delhi - Subsection

Section 127(2) in Delhi Police Act, 1978

(2)Any regulation made under sub-section (1) may provide that any person who goes armed in contravention of such regulation shall be liable to sarmed by any police officer and the weapon or substance so seized shall forfeited to the Government, unless redeemed within two months by payment such fine, not exceeding five hundred rupees, as the Commissioner of Polices.