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 2] [Section 17] [Entire Act] Union of India - Subsection Section 17(8) in The Arms Act, 1959 (8)An order of suspension or revocation under sub-section (7) may also be made by an Appellate Court or by the HighCourt when exercising its powers of revision.
