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[Cites 0, Cited by 0] [Section 10(4)] [Section 10] [Entire Act]

Union of India - Subsection

Section 10(4)(a) in The Arms Rules, 2016

(a)a written undertaking that the applicant has the capacity to store the firearm safely and securely in a safe or steel almirah in order to minimize the risk that it could be stolen or accessed by someone other than the licensee; and