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P&H HC: Licensing Authority Can Refuse to Grant Arms Licence U/S 14 Arms Licence Act - (11 May 2022)

CIVIL

Punjab and Haryana High Court while dealing with a petition in which an application for grant of an arms license was rejected has held that the reasons assigned for dismissing an application cannot be different from those prescribed under Clause (a) and (b) of Section 14(1) of the Arms Act, 1959.

Tags : PUNJAB AND HARYANA HIGH COURT   ARMS LICENCE   ARMS ACT   1959  

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