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[Cites 0, Cited by 3] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(10) in The Arms Act, 1959

(10)On the suspension or revocation of a licence under this section the holder thereof shall without delay surrender the licence to the authority by whom it has been suspended or revoked or to such other authority as may be specified in this behalf in the order of suspension or revocation.