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[Cites 0, Cited by 0] [Section 59] [Entire Act]

Union of India - Subsection

Section 59(13) in The Arms Rules, 2016

(13)The licensee shall be eligible to submit gun-barrels or completed firearms for proof test after rectification of defects without any limit on the number of occasions for such submission:Provided that the licensee shall complete the necessary rectifications within a period of two years from the date of communication of first test results of the defects issued by the concerned proof house.