Section 12(2)(c) in The Arms Rules, 2016

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Union of India - Subsection

Section 12(2)(c) in The Arms Rules, 2016

(c)any Member of Parliament or Member of Legislative Assembly, who by virtue of having close or active association with anti-militant, anti-terrorist or anti-extremist programmes and policies of the Government or by mere reason of holding views, political or otherwise, exposed himself to anticipated risk to his life; or

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Union of India - Subsection

Section 12(2)(c) in The Arms Rules, 2016