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Arms Act, 1959 28. punishment for use and possession of firearms of limitation firearms in certain cases Whoever makes or attempts to make any use whatsoever or a firearm or an imitation firearm with intent to resist or prevent the lawful arrest or detention of himself or any other person shall be punishable with imprisonment for a term which may extend to seven years [ [ Note: Subs. by Act 25 of 1983, s. 10 (w.e.f 22-6-1983). ] and with fine]. Explanation-In this section the expression "imitation firearm" has the same meaning as in section 6.    |
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