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Raj. HC: Object of Arms Act, 1959 Was to Ensure that Weapon is Available to Citizen For Self-Defence - (15 Nov 2024)

CIVIL

Raj. HC has observed that object of Arms Act, 1959 was to ensure that weapon is available to a citizen for self-defence but it does not mean that every individual should be given a licence to possess weapon. Ours is not a lawless society where individuals have to acquire or hold arms for protection.

Tags : RAJASTHAN HIGH COURT   POSSESS WEAPON   LAWLESS SOCIETY  

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