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[Cites 0, Cited by 0] [Section 24A(4)] [Section 24A] [Entire Act]

Union of India - Subsection

Section 24A(4)(b) in The Arms Act, 1959

(b)where the period specified in a notification, as originally issued under sub-section (1), is extended under sub-section (2), then, in relation to such notification, references in sub-section (1) to the period specified in the notification shall be construed as references to the period as so extended.