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[Cites 0, Cited by 0] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(3) in The Arms Rules, 2016

(3)The Sports Authority of India or the National Rifle Association of India or the State Sports Authority or the State Rifle Association shall conduct regular inspection of their affiliated associations or bodies, owning or operating such ranges at regular intervals to ensure strict adherence of safety standards and other norms laid down for shooting ranges.