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[Cites 0, Cited by 4] [Section 21(2)] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(2)(b) in The Arms Act, 1959

(b)to dispose, or authorise the disposal, of anything so deposited by sale or otherwise to any person entitled by virtue of this Act or any other law for the time being in force to have, or not prohibited by this Act or such other law from having, the same in his possession and to receive the proceeds of any such disposal: