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] Union of India - Subsection Section 2(45) in The Arms Rules, 2016 (45)"rifle" means a small arm designed to expel, through the action of an explosive, a single projectile through a rifled barrel, while supported against the shoulder and held with both hands;
