Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 24] [Section 8] [Entire Act] Union of India - Subsection Section 8(1) in The Arms Act, 1959 (1)No person, shall obliterate, remove, alter or forge any name, number or other identification mark stamped or otherwise shown on a [firearm or ammunition] [Substituted 'firearm' by Act No. 48 of 2019, dated 13.12.2019.].
