Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 47] [Section 14] [Entire Act] Union of India - Subsection Section 14(3) in The Arms Act, 1959 (3)to be for any reason unfit for a licence under this Act; or(ii)where the licensing authority deems it necessary for the security of the public peace or for public safety to refuse to grant such licence.
