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[Cites 0, Cited by 0] [Section 76] [Entire Act]

Union of India - Subsection

Section 76(5) in The Arms Rules, 2016

(5)No person may remove or cause to be removed any page from any register contemplated in this rule and if any page is removed there from, it shall be deemed, in the absence of evidence to the contrary, to have been removed by or on the authority of the licensee who is obliged to keep such register.