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[Cites 0, Cited by 0] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(1) in The Arms Rules, 2016

(1)Sport shooting association or a club or a military mess affiliated to the respective State Rifle Association or National Rifle Association of India, shall be eligible to apply for a license in Form V and to acquire and possess arms and ammunition that are used and/or stored at their premises.