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[Cites 0, Cited by 0] [Section 76] [Entire Act]

Union of India - Subsection

Section 76(6) in The Arms Rules, 2016

(6)All particulars that must be entered in a register under this rule shall be recorded immediately on receipt, return or disposal, as the case may be, of the firearm or ammunition concerned and in addition to the particulars specified in sub-rule (3) depict the daily balance of stock in hand of firearms and ammunition kept under deposit.