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[Cites 0, Cited by 0] [Section 66(3)] [Section 66] [Entire Act]

Union of India - Subsection

Section 66(3)(a) in The Arms Rules, 2016

(a)Firearms, their parts, components or ammunition that are suspected of having been illicitly manufactured may be seized temporarily in respect of the following cases, namely:-
(i)if a manufacturing license is suspended, revoked or canceled, or if it expires; or
(ii)the holder of a manufacturing license is convicted of an offense; or
(iii)the licensing authority has grounds to believe that an offense has been or is about to be committed and that the items to be seized are either evidence of this or are themselves the subject matter of the offense involved.