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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Nagaland - Subsection

Section 39(8) in Rules for the Administration of Justice and Police in Nagaland

(8)All persons holding licence issued under Rule 39 (1) shall purchase ammunition only at the shops and from the person approved by the Deputy Commissioner under Rule 7 (8) and on written authority from the Deputy Commissioner or in the case of Mokokchung Sub-division, from the Sub-divisional Officer.