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[Cites 0, Cited by 0] [Section 75] [Entire Act]

Union of India - Subsection

Section 75(5) in The Arms Rules, 2016

(5)The registers maintained under sub-rules (1) and (2) shall be kept at the business premises specified on the license and every page of such register shall be numbered in sequence with entry recorded in ink and any amendment effected by means of inter-lineations or crossing out in ink and not by way of erasure and be initialed by the person effecting it.