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G. Lakshman vs State Of Karnataka on 25 June, 1987

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[Section 14(1)(b)(i)] [Section 14(1)(b)] [Section 14(1)] [Section 14] [Complete Act]
Central Government Act
Section 14(1)(b)(i)(1) in The Arms Act, 1959
(1) to be prohibited by this Act or by any other law for the time being in force from acquiring, having in his possession or carrying any arms or ammunition, or