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[Cites 0, Cited by 0] [Section 24A(1)] [Section 24A] [Entire Act]

Union of India - Subsection

Section 24A(1)(c) in The Arms Act, 1959

(c)declare that as from the commencement of, and until the expiry of, the period specified in the notification, it shall not be lawful for any person to have in his possession in such area any notified arms;