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[Entire Act]
Union of India - Section
Section 29 in The Arms Act, 1959
29. Punishment for knowingly purchasing arms, etc., from unlicensed person or for delivering arms, etc., to person not entitled to possess the same.
- Whoever| Form of Charge ▼ |
| Form of Charge under section 29(a)I,..............(name and office of the Magistrate, etc.),hereby charge you..............(name of the accused)as follows:That you,on or about the...............day of.............., at..............., purchased firearms, namely,..............., or other arms of such class or description as may be prescribed..............(give class or description of the arms) or ammunition, namely,..............., from other person, namely,..............., knowing that such other person was not licensed or authorised under section 5 of the Arms Act, 1959, and thereby committed an offence punishable under section 29(a) of the Arms Act, 1959, and within my cognizance.And I hereby direct that you be tried by this Court on the said charge. |