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[Cites 0, Cited by 0] [Section 36(4)] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(4)(b) in The Arms Rules, 2016

(b)in the event of the arm being misused by, or stolen or lost due to the gross negligence of the borrower, the license of the lender thereof shall be liable to be revoked in addition to being liable to be prosecuted under the provisions of the Act; and