Section 82(1)(b) in The Arms Rules, 2016

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(b)For licenses granted in Form IX, in respect of main firearm components, received in stock,-

(i)the date of receipt of the main firearm components;

(ii)the purpose of such receipt;

(iii)the name, address and UIN of the licensee from whom the main firearm components were acquired;

(iv)the transfer or disposal of the main firearm components including the name, address and UIN of the licensee to whom these were supplied; and

(v)the signature of the person who received it.

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