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Citedby 3 docs
Surendra Lohra vs The State Of Jharkhand on 4 February, 2013
Ramprakash And Ors. vs State Of Madhya Pradesh And Ors. on 8 March, 1991
Davinder Singh vs State Of J. And K. And Ors. on 28 January, 1998
State Of Karnataka vs G. Lakshman on 23 June, 1987
Surendra Lohra vs The State Of Jharkhand on 4 February, 2013

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[Section 17] [Complete Act]
Central Government Act
Section 17(1) in The Arms Act, 1959
(1) The licensing authority may vary the conditions subject to which a licence has been granted except such of them as have been prescribed and may for that purpose require the licence- holder by notice in writing to deliver- up the licence to it within such time as may specified in the notice.