Section 46(5)(b) in The Arms Rules, 1962

[Cites 0, Cited by 0] [Section 46(5)] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(5)(b) in The Arms Rules, 1962

(b)The District Magistrate shall, before making an order of forfeiture after the expiry of the prescribed period serve a notice as required under section 21(4) in like manner as for service of summons under the [Code of Criminal Procedure, 1898 (5 of 1898)] [[Now see the Code of

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Union of India - Subsection

Section 46(5)(b) in The Arms Rules, 1962