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[Cites 0, Cited by 0] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(1) in The Arms Rules, 2016

(1)Any person, applying for a license for an indoor or an outdoor private shooting range shall be required to meet the technical and security standards as may be specified by the Central Government in this regard by passing a general or special order:Provided that the licensing requirements shall not be applicable to indoor ranges up to ten metres used for target practice of air pistols and air rifles.