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[Cites 0, Cited by 0] [Section 21(2)] [Section 21] [Entire Act]

State of Assam - Subsection

Section 21(2)(c) in The Arms Rules, 1962

(c)The details of the cases in which barrels are shortened and imitation fire-arms are converted into fire-arms shall be reported every month to the District Magistrate, in such form, if any, as may be required.