(6)[ The small arms and light weapons produced by the manufacturers may be allowed for export subject to the approval of the Ministry of Home Affairs in consultation with the Ministry of External Affairs, the Ministry of Defence and the Ministry of Commerce, on a case to case basis.;] [Substituted by Notification No. G.S.R 1342(E), dated 27.10.2017 (w.e.f. 15.7.2016).]
