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[Cites 0, Cited by 0] [Section 112] [Entire Act]

Union of India - Subsection

Section 112(3) in The Arms Rules, 2016

(3)Save where he is specially authorized in this behalf by the district magistrate concerned, the licensee shall not carry any arms covered by the license within the campus or precincts of any educational institution or a firearm free zone declared under these rules.