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 0] [Section 33] [Entire Act] Union of India - Subsection Section 33(3) in The Arms Rules, 2016 (3)The gunsmith or armorer referred to in sub-rule (2), on having examined the firearm, shall issue a certificate stating the action, design, type, make, model, caliber and serial number or additional marking of the firearm.
