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 58] [Entire Act] Union of India - Subsection Section 58(5) in The Arms Rules, 2016 (5)The applied marking shall be -(i)conspicuous without technical aids or tools;(ii)easily recognisable;(iii)readable;(iv)durable; and(v)recoverable (as far as is technically possible).
