Section 13(3)(b) in The Arms Act, 1959

[Cites 0, Cited by 36] [Section 13(3)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(3)(b) in The Arms Act, 1959

(b)a licence under section 3 in any other case or a licence under section 4, section 5, section 6, section 10 or section 12, if the licensing authority is satisfied that the person by whom the licence is required has a good reason for obtaining the same.

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Union of India - Subsection

Section 13(3)(b) in The Arms Act, 1959