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Delhi HC: No Distinct Status for Rifle Association Members Under Arms Act - (02 Aug 2022)

CIVIL

Delhi High Court has held that a member of a Rifles' Association or Club cannot hold more than two firearms by claiming exemption under Section 3(2) of Arms Act 1959 as no distinct status for Rifle Association members is provided Under Arms Act.

Tags : DELHI HIGH COURT   ARMS ACT   RIFLE ASSOCIATION  

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