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[Cites 0, Cited by 0] [Section 69] [Entire Act]

Union of India - Subsection

Section 69(2) in The Arms Rules, 2016

(2)The manufacturer shall also engrave on each replica -
(i)type of replica;
(ii)manufacturer's serial number; and
(iii)date of the inspection of the specimen by the Directorate of Inspection.
Illustration:If four different types are approved after inspection, the specimens will be described as A, B, C and D and the following shall be engraved on each replica in addition to the name of manufacturer vide sub-rule (1):-"A/001 (DD-MM-YYYY)" where,-'A' represents the type of approved replica;'001' represents the serial number; andthe date within brackets indicates the date of certificate of inspection recorded by the Directorate of Inspection.