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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Assam - Subsection

Section 8(a) in The Arms Rules, 1962

(a)No licence shall be granted for acquisition, possession or carrying of arms or ammunition of categories I (b), I (c) and I (d) unless they have been lawfully imported into India or are being imported into India with the sanction of the Central Government.