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 103] [Entire Act] Union of India - Subsection Section 103(1) in The Arms Rules, 2016 (1)The firearm bureaus under the Central Government or the State Governments shall maintain inventory for different categories of confiscated, captured, seized, recovered or surrendered arms and ammunition.
