Legal Document View

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
[Cites 0, Cited by 0] [Section 57(8)] [Section 57] [Entire Act]

State of Assam - Subsection

Section 57(8)(i) in The Arms Rules, 1962

(i)a change of description of the weapon entered in a licence granted for its acquisition under proviso to rule 52 (2) but if the licence fee in respect of the weapon so changed is higher than that for the original weapon, the difference of such fee may be charged;