Section 11(4)(d) in The Arms Rules, 2016

[Cites 0, Cited by 0] [Section 11(4)] [Section 11] [Entire Act]

(d)residence proof in case the applicant does not possess Aadhar Card or Passport, which may include ?

(i)voter's identification card; or

(ii)electricity bill; or

(iii)land-line telephone bill; or

(iv)rent deed or lease deed or property documents;or

(v)any other document to the satisfaction of the licensing authority.

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