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[Cites 0, Cited by 10] [Section 25] [Entire Act]

Union of India - Subsection

Section 25(5) in The Arms Act, 1959

(5)Whoever, when required under section 19 to give his name and address, refuses to give such name and address or gives a name or address which subsequently transpires to be false shall be punishable with imprisonment for a term which may extend to six months, or with fine of an amount which may extend to two hundred rupees, or with both.
Form of Charge ▼
Form of Charge under section 25(5)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..............., when required under section 19 of the Arms Act, 1959 to give your name and address, to wit,..............., refused to give such name and address or gave a name or address which subsequently transpired to be false and thereby committed an offence punishable under section 25(5) of the Arms Act, 1959, and within my cognizance.And I hereby direct that you be tried by this Court on the said charge.