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[Cites 0, Cited by 0] [Section 59] [Entire Act]

Union of India - Subsection

Section 59(14) in The Arms Rules, 2016

(14)The gun-barrels or completed firearms for proof test which are unfit or beyond rectification, shall be mutilated by the proof house and the decision of the officer-in-charge of proof house concerned in this regard shall be final:Provided that the mutilated parts that are capable of being utilized, shall be returned by the proof house to the licensee.