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[Cites 0, Cited by 0] [Section 23] [Entire Act]

Union of India - Subsection

Section 23(2) in The Arms Rules, 2016

(2)
(a)Notwithstanding anything contained in sub-rule (1), the State Government concerned may allow a higher quantity of ammunition in exceptional cases on merits and on the basis of good and sufficient reasons to be recorded in writing.
(b)The Central Government in the Ministry of Home Affairs may allow a higher quantity of ammunition in exceptional cases by issuance of a general or special order in this regard.