Section 2(1)(h) in The Arms Act, 1959

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Union of India - Subsection

Section 2(1)(h) in The Arms Act, 1959

(h)prohibited ammunition means any ammunition, containing, or designed or adapted to contain, any noxious liquid, gas or other such thing, and includes rockets, bombs, grenades, shells, [missiles] [Inserted by Act 42 of 1988, Section 2 (w.e.f. 27.5.1988.] articles designed for torpedo service and

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Union of India - Subsection

Section 2(1)(h) in The Arms Act, 1959