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[Cites 0, Cited by 0] [Section 571] [Entire Act]

State of Jharkhand - Subsection

Section 571(3) in Jharkhand Municipal Act, 2011

(3)Notwithstanding anything contained in the Arms Act, 1959 (Act No.54 of 1959), where a person is convicted of an offence under this section, the arms as defined in the said Act found in his possession shall be liable to confiscation and the license granted in relation to such arms shall be deemed to have been revoked under section 17 of that Act.