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 49(4)] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(4)(a) in The Arms Rules, 2016

(a)The licensed dealer, the officer-in-charge of the police station or unit armory or officer-in-charge of police armory in the district/ taluqa headquarters where the arms or ammunition are kept, shall establish an online electronic connectivity under his user-id with the NDAL system to provide for a weekly electronic online transfer of data regarding firearms and ammunition deposited for the week.