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[Cites 0, Cited by 0] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(2) in The Arms Rules, 2016

(2)The safety training course under sub-rule (1) shall be conducted by the accredited trainer or master accredited trainer having license under rule 39, who shall issue a certificate in Form S-1, to the applicant, on successful completion of the said course.