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SC: Buttondar Knife to be Prohibited Only if Used for Manufacture, Sale or Possession for Sale or Tes - (05 Dec 2024)

CRIMINAL

SC has observed that prohibition on a buttondar knife which has been brought under the mischief of the Arms Act, 1959 would be applicable only when the recovered knife is meant for the specified reasons i.e., 'manufacture, sale or possession for sale or test' as indicated in the DAD notification.

Tags : SUPREME COURT   BUTTONDAR KNIFE   PROHIBITION  

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