Section 32(1)(a) in The Arms Rules, 2016

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Union of India - Subsection

Section 32(1)(a) in The Arms Rules, 2016

(a)in the case of a handgun -

(i)in a holster or similar holder designed, manufactured or adapted for the carrying of a handgun and attached to his person; or

(ii)in a rucksack or similar holder; or