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[Cites 0, Cited by 0] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(3) in The Arms Rules, 2016

(3)The licensing authority may issue a license in Form XV for the Firearm Free Zone to any educational institution including schools, colleges, universities; or religious places, hospitals, courts, Government establishments, entertainment or sports venues, restaurants, hotels, shopping malls, cinema halls or such other public places on an application for such license made under sub-rule (1).