Section 12(1)(a) in The Arms Act, 1959

[Cites 0, Cited by 1] [Section 12(1)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(1)(a) in The Arms Act, 1959

(a)direct that no person shall transport over India or any part thereof arms or ammunition of such classes and descriptions as may be specified in the notification unless he holds in this behalf a licence issued in accordance with the provisions of this Act and the rules made thereunder; or

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Union of India - Subsection

Section 12(1)(a) in The Arms Act, 1959