Section 2 in The Bengal Criminal Law (Arms And Explosives) Act, 1932
2. Amendment of Indian Arms Act, 1878, and Explosive Substances Act, 1908. -
The Indian Arms Act, 1878, and the Explosive Substances Act, 1908, shall, in their application to [West Bengal] [Words substituted by the Indian Independence (Adaptation of Bengal and Punjab Acts) Order. 1948.], be amended in the manner provided in this Act.
