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Citedby 8 docs - [View All]
State Of Karnataka vs G. Lakshman on 23 June, 1987
Syed Afzal Mehdi vs The State Of A.P., Reptd., By Its on 31 May, 2010
G. Lakshman vs State Of Karnataka on 25 June, 1987
Government Of Andhra Pradesh, ... vs Counsel For The Petitioner: Sri ...
State Of U.P. Through Secy. Home ... vs Jaswant Singh Sarna on 22 April, 1968

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[Section 14(1)] [Section 14] [Complete Act]
Central Government Act
Section 14(1)(b) in The Arms Act, 1959
(b) a licence in any other case under Chapter II,--
(i) where such licence is required by a person whom the licensing authority has reason to believe--
(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
(2) to be of unsound mind, or
(3) to be for any reason unfit for a licence under this Act; or
(ii) where the licensing authority deems it necessary for the security of the public peace or for public safety to refuse to grant such licence.