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[Cites 0, Cited by 0] [Section 21] [Entire Act]

Union of India - Subsection

Section 21(4) in The Arms Rules, 1962

(4)[ Where a licence is grantedin Form IX or Form XI for conversion of ammunition, it shall not entitle the licensee to convert blank cartridges or any ammunitions having no projectile into single/multiple projectile ammunition or to load or re-load anyammunition.] [Inserted by G.S.R. 703, dated 15.7.1981.]