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[Cites 0, Cited by 0] [Section 10(1)] [Section 10] [Entire Act]

State of West Bengal - Subsection

Section 10(1)(b) in The Bengal Suppression Of Terrorist Outrages Act, 1932

(b)direct that any person owning or having in his possession or under his control any arms, parts of arms, ammunition or explosive substances, shall keep the same in a secure place approved by the District Magistrate or remove them to any place specified in the order.