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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Assam - Subsection

Section 21(1) in The Arms Rules, 1962

(1)Where a licence is granted in Form IX or Form XI for conversion or repair, but not manufacture, of any category of fire-arms or ammunition, it entitles the licensee to fabricate components or parts, for the purpose of conversion or repair of such fire-arms or ammunition but not to manufacture such components or parts to be utilised for assembling into complete fire-arms or ammunition of any category which he is allowed to manufacture.