Section 65(2)(a) in The Arms Rules, 2016

[Cites 0, Cited by 0] [Section 65(2)] [Section 65] [Entire Act]

(a)on the debit side,-

(i)the caliber, make and quantity of all ammunition manufactured, purchased or acquired;

(A)the person from whom it was purchased or acquired; and

(B)the reason for the purchase or acquisition.

(ii)the lot number and the date of manufacture or receipt; and

(iii)in the case of the ammunition being purchased or acquired -

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