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[Cites 0, Cited by 1] [Section 37] [Entire Act]

Bombay Presidency - Subsection

Section 37(2) in Bombay Police Act, 1951

(2)If any person goes armed with any such article or carries any corrosive substance or explosive or missile in contravention of such prohibition, he shall be liable to be disarmed or the corrosive substance or explosive or missile shall be liable to be seized from him by any Police Officer, and the article, corrosive substance, explosive or missile so seized shall be forfeited to the State Government.