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State of Assam - Section

Section 15 in The Arms Rules, 1962

15. Licences for target practice.—

Where a licence in Form VI has been granted in the name of any military mess, club or association it shall be lawful for any member of such mess, club or association to use the fire-arms or ammunition covered by such licence for the purpose of the mess, club or association in accordance with the conditions of the licensee.