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[Cites 0, Cited by 13] [Section 26] [Entire Act]

Union of India - Subsection

Section 26(3) in The Arms Act, 1959

(3)Whoever on any search being made under section 22 conceals or attempts to conceal any arms or ammunition, shall be punishable with imprisonment for a term which may extend to ten years and also with fine.]
Form of Charge ▼
Form of Charge under section 26(3)I,..............(name and office of the Court of Session),hereby charge you..............(name of the accused)as follows:That you,on or about the...............day of.............., at..............., or a search being made under section 22 of the Arms Act, 1959 by...............(name and office of Magistrate making search) concealed orattempted to conceal arms or ammunition, to wit, ..............., (give details of arms, etc.), and thereby committed an offence punishable under section 26(3) of the Arms Act, 1959, and within my cognizance.And I hereby direct that you be tried by this Court on the said charge.