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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(15) in The Arms Rules, 2016

(15)"conversion" of firearm refers to a permanent change of caliber or bore of a firearm and includes replacement or relining or reboring of a barrel having an integral or separate chamber, replacement of cylinder and/or barrel or related parts and change in configuration of action or mechanism of a firearm but does not include converting a permissible category firearm into a restricted or prohibited category firearm;