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2013 (5) ALJ 129
Allahabad High Court
Hon'ble Judge(s): S. U. Khan , J

( A ) Arms Act (54 of 1959) S. 17 (3)(d) — Arms license — Cancellation of — Ground of Concealment of pendency of criminal proceedings — Subsequent acquittal from criminal proceedings would not entitle holder to grant of licence as main reason for cancellation was concealment of fact of pendency of criminal proceedings — Cancellation of arms licence, proper. 2011 AIR SCW 3601, Disting. AIR 2008 SC 578, 1996 (11) SCC 605, Rel. on. (Paras789101112)

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