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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 16(6) in Jammu and Kashmir Private Security Agencies (Regulation) Rules, 2016

(6)An arms license will be issued to the guard only in his personal capacity by the licensing authority under the Arms Act/Rules after fulfilling the conditions laid therein.