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[Section 105]
[Entire Act]
Union of India - Subsection
Section 105(1) in The Arms Rules, 2016
| Authority | Appellate Authority | |
| (1) | (2) | |
| (a) | District Magistrate | Commissioner of the Division or any other equivalent post orin any State in which there is no post of Commissioner of aDivision, the State Government |
| (b) | Commissioner of Police | State Government |
| (c) | Officer empowered by the Central Government in a UnionTerritory | Administrator/ Lt. Governor of the Union Territory |
| (d) | Head of Indian Mission | Central Government |
| (e) | Other specially empowered officer | Authority that empowered |