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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(1) in The Arms Rules, 2016

(1)A license in Form II or Form III granted to a company for the protection of its premises or property shall be in the name (with designation) of the responsible person who shall be accountable and responsible for the custody of the arms and ammunition.