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

Union of India - Subsection

Section 82(3) in The Arms Rules, 2016

(3)The registers maintained under sub-rules (1) and (2) shall be kept at the business premises specified on the license and every page of such register shall be numbered in sequence with every entry written in ink and any amendment thereof effected by means of inter-lineations or crossing out in ink and not by way of erasure and must be initialed by the person, effecting it.