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[Cites 0, Cited by 0] [Section 80] [Entire Act]

Union of India - Subsection

Section 80(5) in The Arms Rules, 2016

(5)The licensee on receipt of the certificate referred to in sub-rule (4) shall within seven days of the receipt thereof, submit the said certificate along with the firearm for inspection to the licensing authority:Provided that the licensing authority shall forward the firearm for ballistic testing wherever required.