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 102] [Entire Act] Union of India - Subsection Section 102(2) in The Arms Rules, 2016 (2)A transporter holding a license in Form XIV who is obliged to store the firearms or ammunition for any period of time after its receipt and before delivery, shall comply with the safe custody and storage requirements under rule 10.
