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Union of India - Section

Section 18 in The Arms Rules, 1962

18. Application of section 4 of the Act

.In any area specified in the notification issued by the Central Government under section 4, licences for acquisition, possession or carrying in that area of arms of such class or description as may be specified in that notification may also be granted or renewed as provided in Schedule II, subject to such conditions as are specified in that Schedule and in the licence.