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[Section 24A] [Complete Act]
Central Government Act
Section 24A(4) in The Arms Act, 1959
(4) For the purposes of this section,--
(a) " arms" includes ammunition;
(b) where the period specified in a notification, as originally issued under sub- section (1), is extended under sub- section (2), then, in relation to such notification, references in sub- section (1) to" the period specified in the notification" shall be construed as references to the period as so extended.