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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(19) in The Arms Rules, 2016

(19)"dealer" means a person who, by way of trade or business, buys, sells, tests (other than proof-test), exports, imports or transfers or keeps for sale, or test (other than proof-test) arms or ammunition and includes the Sports Authority of India (SAI), the National Rifle Association of India (NRAI) and the State Rifle Associations affiliated to NRAI or directly affiliated units of NRAI;