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 2] [Entire Act] State of Assam - Subsection Section 2(e) in The Arms Rules, 1962 (e)"dealer" means a person who, by way of trade or business, manufacturers, converts, repairs, proves, tests, sells, exports, imports, or transfers or keeps, for sale, repair or test arms or ammunition;
