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 55] [Entire Act] Union of India - Subsection Section 55(5) in The Arms Rules, 2016 (5)The licensing authority may impose such additional restrictions in case of certain sensitive type of arms and ammunition, such as those configured for use by armed forces or not permitted to be possessed by civilians.
