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 22] [Entire Act] Union of India - Subsection Section 22(2) in The Arms Rules, 2016 (2)The name of a servant or any other employee entrusted with the arms and ammunition for guarding the premises or property of the company shall be entered as a retainer in the license.
