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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(a) in The Arms Rules, 1962

(a)No licence shall be granted for acquisition, possession or carrying of arms or ammunition of categories I(b), I(c) and I(d) unless they have been lawfully imported into India or are being imported into India with the sanction of the Central Government.