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

Union of India - Subsection

Section 2(22) in The Arms Rules, 2016

(22)"Government arms" means a firearm or other weapon which is the property of Government; and "Government ammunition" means ammunition manufactured in any Government factory or prepared for and supplied to Government other than such ammunition as may be released by Government for civilian use;