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[Cites 0, Cited by 0] [Section 42] [Entire Act]

Union of India - Subsection

Section 42(1) in The Arms Rules, 2016

(1)A license for acquisition, possession, carry or use of arms and ammunition may be issued in Form III to the applicants for the following purposes, namely:-
(i)theatrical performances and of rehearsals for such performances;
(ii)in the production of films;
(iii)in the production of television programmes;
(iv)the organization and holding of historical re-enactments;
(v)signaling for starting races or athletic meets.