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[Cites 0, Cited by 0] [Section 30] [Entire Act]

NCT Delhi - Subsection

Section 30(2) in Delhi Police Act, 1978

(2)If any person goes armed with any such article as is referred to in Cl. (a) of sub-section (1) or carries any corrosive substance or explosive or missile or instrument in contravention of any prohibition under that sub section, the article, corrosive substance or explosive or missile shall be liable to be seized from him by any police officer.