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[Cites 0, Cited by 0] [Section 80] [Entire Act]

Union of India - Subsection

Section 80(6) in The Arms Rules, 2016

(6)The licensing authority on being satisfied after having inspected the firearm declared as unserviceable or defective or deactivated firearm and on the basis of the certificate and the ballistic report submitted to him, shall pass orders for destruction of unserviceable or defective firearms in the manner specified in rule 104 and shall pass orders for deletion from the license of the firearms so ordered for being destroyed or deactivated.