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Citedby 24 docs - [View All]
Neel & Nirenjan Majumdar vs The State Of West Bengal on 23 May, 1972
The State vs Keshab Chandra Naskar on 12 January, 1962
Amir Khan vs State on 31 January, 1950
Ibrahim Musa Chauhan @ Baba ... vs State Of Maharashtra on 21 March, 2013
Guljarsing And Ors. vs The State Of Maharashtra on 7 April, 1975

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[Complete Act]
Central Government Act
Section 24 in The Arms Act, 1959
24. Seizure and detention under orders of the Central Government.- The Central Government may at any time order the seizure of any arms or ammunition in the possession of any person, notwithstanding that such person is entitled by virtue of this Act or any other law for the time being in force to have the same in his possession, and may detain the same for such period as it thinks necessary for the public peace and safety.