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(7) in The Arms Rules, 2016 (7)Individual cartridges may also be marked, which may include the following information, namely: -(i)country of manufacture;(ii)name of the manufacturer;(iii)lot or batch number unique to the manufacturer;(iv)caliber; and(v)type.
