Section 25(3)(ii) in The Arms Act, 1959

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Union of India - Subsection

Section 25(3)(ii) in The Arms Act, 1959

(ii)before the expiration of the period of forty-five days from the date of giving such information to such district magistrate or the officer in charge of the police station,

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Union of India - Subsection

Section 25(3)(ii) in The Arms Act, 1959