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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(1) in The Arms Rules, 1962

(1)The State Government or, in the States of [Tamil Nadu] [[Substituted byG.S.R. 733, dated 1.7.1974.]], Andhra Pradesh or Kerala, the Board of Revenue, may, bylicence granted by it in Form XI or Form XII, authorise selected dealers tosell or keep for sale a specified amount of ammunition of categoryI(c).