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Arms Act, 1959 19. Power to demand production of license, etc .- (1) Any police officer or any other officer specially empowered in this behalf by the Central Government may demand the production of his license from any person who is carrying any arms or ammunition. (2) If the person upon whom a demand is made refuses or fails to produce the license or to show that he is entitled by virtue of this Act or any other law for the time being in force to carry such arms or ammunition without a license, the officer concerned may require him to give his name and address and if such officer considers it necessary, seize from t hat person the arms or ammunition which he is carrying. (3) If that person refuses to give his name and address or if the officer concerned suspects that person of giving a false name or address or of intending to abscond, such officer may arrest him without warrant.    |
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