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[Cites 0, Cited by 7] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(4) in The Arms Act, 1959

(4)Before making an order under sub-section (3) the district magistrate shall, by notice in writing to be served upon the depositor or in the case of his death, upon his legal representative, in the prescribed manner, require him to show cause within thirty days from the service of the notice why the things specified in the notice should not be forfeited.