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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(1) in The Arms Rules, 1962

(1)The licensing authority while granting a licence in Form IX shall show clearly in the licence form
(i)the categories and description of the arms or ammunition covered by the licence;
(ii)the transactions permitted in respect of the different categories of arms or ammunition, and omit any transactions or categories or arms or ammunition, not covered by the licence.