Section 23(1) in The Arms Rules, 2016

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Union of India - Subsection

Section 23(1) in The Arms Rules, 2016

(1)For the purposes of the Act and these rules, quantity of ammunition for the licenses granted in Form II, Form III or Form IV for breech loading firearms shall be restricted as under, namely:-

Maximum purchasable during a calendar year(per firearm)	200
Maximum to be possessed at any given time(per firearm)	100

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Union of India - Subsection

Section 23(1) in The Arms Rules, 2016