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[Cites 0, Cited by 0] [Section 1983] [Entire Act]

Union of India - Subsection

Section 1983(2) in The Arms Act, 1959

(2)Notwithstanding anything in sub-clause (i) of clause (a) of sub-section (1), a person who has attained the prescribed age-limit may use under prescribed conditions such firearms as may be prescribed in the course of his training in the use of such firearms:Provided that different age-limits may be prescribed in relation to different types of firearms.