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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(23) in The Arms Rules, 2016

(23)"gunsmith" means any person who performs work of minor or major repairs of firearms and subject to grant of prior permission of the licensing authority, may alter the caliber or barrel length of a firearm or perform such other work as may be specified by the licensing authority;