Section 12(2)(d) in The Arms Rules, 2016

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Union of India - Subsection

Section 12(2)(d) in The Arms Rules, 2016

(d)any family member or kith and kin of a person who by the very nature of his duty or performance (past or present) or position occupied in the Government (past or present) or even otherwise for known or unknown reasons exposed himself to anticipated risk to his life; or

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Union of India - Subsection

Section 12(2)(d) in The Arms Rules, 2016