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2011 (2) ALJ 768
Allahabad High Court
Hon'ble Judge(s):
A. P. Sahi
, J
( A ) Arms Act (54 of 1959) S. 17 — Cancellation of arms licence — Ground of pendency of criminal case — Not proper — Arms licence could be cancelled only when there is threat of disturbance of public peace and tranquillity — Mere Pendency of criminal case cannot be made ground for cancellation. 2003 ACJ (1) 122 and 2002 ALR (49) 307, Rel. On (Paras2)
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