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[Cites 0, Cited by 2] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(4) in The Arms Act, 1959

(4)Every appeal under this section shall be made by a petition in writing and shall be accompanied by a brief statement of the reasons for the order appealed against where such statement has been furnished to the appellant and by such fee as may be prescribed.