Arms Act, 1959
39. Previous sanction of the district magistrate necessary in certain case -
No prosecution shall be instituted against any person in respect of any offence under section 3 without the previous sanction of the district magistrate.
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Arms Act, 1959 39. Previous sanction of the district magistrate necessary in certain case - No prosecution shall be instituted against any person in respect of any offence under section 3 without the previous sanction of the district magistrate. |
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