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Union of India - Section

Section 6 in The Arms Rules, 2016

6. Restriction in granting licenses for acquisition, possession or carrying of arms or ammunition of category I of Schedule I

- No license shall be granted for acquisition, possession or carrying of arms or ammunition specified in category I(b) or I(c) in Schedule I unless they have been legally manufactured in India or lawfully possessed or lawfully imported into India or are being imported into India with the sanction of the Central Government.