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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Nagaland - Subsection

Section 39(4) in Rules for the Administration of Justice and Police in Nagaland

(4)Licences shall be granted in Form XVI or XVI-A or Form XIX of the Indian Arms Rules, 1951, subject to such alterations and modifications as the Deputy Commissioner may decide.