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[Cites 0, Cited by 0] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(2) in The Arms Rules, 2016

(2)Any person applying for grant of a license to be a master accredited trainer shall be required to possess the technical knowledge and expertise in handling various types of small arms and submit the documentary evidence to the satisfaction of the licensing authority in this regard:Provided that the policy guidelines for grant of licenses to master accredited trainers may be specified by the Central Government by passing a general or special order in this regard:Provided further that master accredited trainers shall be entitled to impart training to the accredited trainers referred to in sub-rule (1).