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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Himachal Pradesh - Subsection

Section 2(1)(a) in Himachal Pradesh Armed Bands (Arrest and Detention) Act, 1969

(a)"Arms" has the meaning given to it in the Arms Act, 1959 (54 of 1959), and includes any weapon or thing capable of being used as weapon, which if used for offence, is likely to cause grievous hurt or death, but does not include licensed arm or arms for which no licence under the provisions of the said Act or the rules made thereunder, is required;