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[Cites 0, Cited by 230] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(2) in The Arms Act, 1959

(2)Whoever being a person to whom sub-clause (i) of clause (a) of sub-section (1) of section 9 applies, acquires, has in his possession or carries any firearm or ammunition in contravention of that section shall be punishable with imprisonment for a term which may extend to one year, or with fine, or with both.
Form of Charge ▼
Form of charge under section 25(2)I,..............(name and office of the Magistrate, etc.),hereby charge you..............(name of the accused)as follows:That you,on or about the...............day of.............., at..............., being a person to whom sub-clause (i) of sub-clause (a) of sub-section (1) of section 9 of the Arms Act, 1959 applied/acquired/had in your possession or carried a firearm or ammunition, namely,..............., in contravention of that section, and thereby committed an offence punishable under section 25(2) of the Arms Act, 1959, and within my cognizance.And I hereby direct that you be tried by this Court on the said charge.