AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Arms Act, 1959

11. Power to prohibit import or export of arms, etc.-

The Central Government may, by notification in the Official Gazette prohibit the bringing into, or the taking out of, India, arms or ammunition of such classes and descriptions as may be specified in the notification.



Arms Act, 1959 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys