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[Cites 0, Cited by 0] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(2) in The Arms Rules, 2016

(2)No license shall be granted under this rule unless the owner or operator of such shooting range has in place adequate financial arrangements to meet any injury or damage claims requiring third party insurance covers or mandatory bank guarantees or bond requirements:Provided that the ranges owned and operated by military, Central Armed Police Forces and State Police Departments shall normally cover their own risk as per the respective internal guidelines.