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(3) in The Arms Rules, 2016 (3)The licenses granted under sub-rule (1) and sub-rule (2) shall be intimated through NDAL system to the district magistrate of the place having jurisdiction over the area in which the place of business or residence of the licensee is situated.
