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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(51) in The Arms Rules, 2016

(51)"small arm" means any man-portable lethal weapon designed for individual use (of caliber up to 12.7 mm) that expels or launches, is designed to expel or launch, or may be readily converted to expel or launch a shot, bullet or projectile by the action of an explosive and includes inter alia, revolvers and self-loading pistols, rifles and carbines, sub-machine guns, assault rifles and light machine guns, as well as their parts, components and ammunition but does not include antique small arms and firearm replica.Note: - Shotguns, sporting rifles and muzzle loading black powder firearms, though of caliber of more than 12.7 mm are also covered under small arms;