Legal Document View

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
[Cites 0, Cited by 0] [Section 36(4)] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(4)(a) in The Arms Rules, 2016

(a)the arm is used by the borrower in the presence of the license holder or under his written authority along with a certified copy of his license, which shall show the number and other identification marks of the arm and the period for which it is lent;