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All. HC: Person Firing Pistol for Self Defence Does Not Violate Arms License Conditions - (09 Jan 2024)

CRIMINAL

Allahabad High Court has held that firing a pistol in self-defense is not a violation of the license condition and does not appear to be an offence under Section 30 of the Arms Act

Tags : ALLAHABAD HIGH COURT   SELF-DEFENSE   LICENSE CONDITIONS   ARMS ACT  

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