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 7] [Entire Act] Union of India - Subsection Section 7(1) in The Arms Rules, 2016 (1)A copy of every license granted for arms or ammunition specified in category I(a), I(b), I(c) and category II in Schedule I shall forthwith be sent to the district magistrate of the place in which the arms or ammunition are to be kept.
