Section 45(1)(c) in The Arms Rules, 2016

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Union of India - Subsection

Section 45(1)(c) in The Arms Rules, 2016

(c)a person who, for other legitimate reasons, has received prior approval of the Government of India and where the applicant submits an undertaking to the effect that he -

(i)has lawful possession of the arm;

(ii)has knowledge of the safe handling, safe-storage and use of the arm in question and where applicable, its public display;

(iii)has need to possess the arm and cannot reasonably satisfy that need by means other than the possession of an arm; and

(iv)has attained the minimum age of twenty-one years.

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Union of India - Subsection

Section 45(1)(c) in The Arms Rules, 2016