Section 25(1AB)(d) in The Arms Act, 1959

[Cites 0, Cited by 0] [Section 25(1AB)] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(1AB)(d) in The Arms Act, 1959

(d)being a person to whom sub-clause (ii) or sub-clause (iii) of clause (a) of sub-section (1) of section 9 applies, acquires, has in his possession or carries any firearm or ammunition in contravention of that section; or

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Union of India - Subsection

Section 25(1AB)(d) in The Arms Act, 1959