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[Cites 0, Cited by 3] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(1) in The Arms Act, 1959

(1)Every person aware of the commission of any offence under this Act shall, in the absence of reasonable excuse the burden of proving which shall lie upon such person, give information of the same to the officer in charge of the nearest police station or the magistrate having jurisdiction.