] [[Substituted by Act 32 of 1978, Section 17,for "Indian Arms act, 1878 (11 of 1878)" (w.e.f. 2.3.1983).]].Nothing in this Act shall affect the provisions of the [ArmsAct, 1959 (54 of 1959)] [[Substituted by Act 32 of 1978,Section 17, for "Indian Arms Act, 1878 (11 of 1878)" (w.e.f. 2.3.1983).]]:Provided that an authority granting a license under this Act for the manufacture, possession, sale, transport or importation of an explosive may, if empowered in this behalf by the rules under which the licence is granted, direct by an order written on the license that it shall have the effect of a like license granted under the said [- - -] [The word "Indian" omitted by Act 32 of 1978, Section 17 (w.e.f. 2.3.1983).] Arms Act.
