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 58] [Entire Act] Union of India - Subsection Section 58(b) in The Arms Rules, 1962 (b)in any other case on payment of a fee of [Rs. 100] [[Substituted by G.S.R. 1, dated19.12.1997(w.e.f. 3.1.1998.)]] or the fee with which the original licence was chargeable; whichever is less.
