Whoever makes or attempts to make any use whatsoever of 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 1 [and with fine.] Explanation. ―In this section the expression "imitation firearm" has the same meaning as in section 6Open in Lexace · Ask the AI about this section
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