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[Cites 0, Cited by 0] [Section 82] [Entire Act]

Union of India - Subsection

Section 82(5) in The Arms Rules, 2016

(5)All particulars to be entered in a register under this rule, shall be recorded immediately on receipt, transfer, use or disposal, as the case may be, of the firearm, main firearm component or ammunition and in addition to the particulars specified in sub-rules (1) and (2), shall depict the daily balance of stock in hand of firearms, main firearm components and ammunition kept for repair or testing.