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MP HC: Arms Act doesn't allow Sports Firearm Licence Conversion to Self-Defence Category - (09 Oct 2026)

CIVIL

Madhya Pradesh High Court observed that the Arms Act and Rules prima facie do not permit converting a firearm licence from sports to self-defence, clarifying that Section 17 allows variation of licence conditions, not its category

Tags : ARMS ACT; FIREARM LICENCE; SELF-DEFENCE  

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