Section 46(4)(ii) in The Arms Rules, 1962

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Union of India - Subsection

Section 46(4)(ii) in The Arms Rules, 1962

(ii)where the arms or ammunition is the subject of a legal suit or dispute or is owned or inherited by a person who has not completed the age of sixteen years from the date of termination of the dispute or of completion by that person of the age of sixteen years; and

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Union of India - Subsection

Section 46(4)(ii) in The Arms Rules, 1962