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 21] [Entire Act] Union of India - Subsection Section 21(2) in The Arms Rules, 2016 (2)The licensing authority shall obtain a report from the Police, about the antecedents of the retainer nominated under sub-rule (1) and take into consideration such report before admitting him as a retainer in a license granted in Form III-A.
