Section 12(2)(a) in The Arms Rules, 2016

[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

(a)any person who faces grave and anticipated threat to his life by reason of -

(i)being resident of a geographical area or areas where militants, terrorists or extremists are most active; or

(ii)being the prime target in the eyes of militants, terrorists or extremists; or

(iii)facing danger to his life for being inimical to the aims and objectives of the militants, terrorists or extremists; or

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