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Arms Act, 1959 7. Prohibition of acquisition or possession, or of manufacture or sale, or prohibited arms or prohibited ammunition - No person shall - (a) acquire, have in his possession or carry ; or (b) [ [ Note: Subs. by Act 42 of 1988, s. 4 ( w.e.f . 27-5-1988 ) ] use, manufacture,] sell, transfer, convert, repair, test or prove ; or (c) expose or offer for sale or transfer or have in his possession for sale, transfer, conversion, repair test for proof, any prohibited arms or prohibited ammunition unless he has been specially authorized by the Central Government in this behalf.    |
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