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[Cites 0, Cited by 0] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(4) in The Arms Rules, 2016

(4)The provisions of this rule for Firearm Free Zone shall not be applicable in the following cases -
(i)to an individual who renders security and surveillance duty to a lawful owner or occupier of the Firearm Free Zone; and
(ii)to a law enforcement officer acting in his official capacity.