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 2] [Entire Act] Union of India - Subsection Section 2(3) in The Arms Rules, 2016 (3)"antique small arm" means [firearm which has been in existence for not less than one hundred years;] [Substituted 'firearms manufactured before 1899' by Notification No. G.S.R. 108(E), dated 12.2.2020 (w.e.f. 15.7.2016).]
