Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 39] [Entire Act]

Union of India - Subsection

Section 39(1) in The Arms Rules, 2016

(1)Any person applying for a license to be an accredited trainer shall be required to clear the eligibility test and undergo training before being granted a license under this rule:Provided that the policy guidelines containing syllabus and conduct of examination for accredited trainers may be specified by the Central Government by passing a general or special order in this regard.