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 31] [Section 32] [Entire Act] Union of India - Subsection Section 32(2) in The Arms Act, 1959 (2)An order of confiscation may also be made by the Appellate Court or by the High Court when exercising its powers of revision.
