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MP HC: Licencing Authority May Cancel Arm’s License if there is Threat to Safety and Peace - (29 Jul 2024)

CIVIL

Madhya Pradesh High Court has clarified that if there is satisfaction on the part of licensing authority that a person is involved in a criminal activity and there is a threat to the public safety and public peace, arms license of such person may be cancelled.

Tags : MP HIGH COURT   ARM’S LICENSE   LICENSING AUTHORITY  

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