Section 9(1)(ii) in The Arms Act, 1959

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Union of India - Subsection

Section 9(1)(ii) in The Arms Act, 1959

(ii)who has been sentenced on conviction of any offence involving violence or moral turpitude to imprisonment for [any term] [Substituted by Act 23 of 1983, Section 5, for "a term of not less than six months" (w.e.f. 22.6.1983).]

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Union of India - Subsection

Section 9(1)(ii) in The Arms Act, 1959