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 103] [Entire Act] Union of India - Subsection Section 103(5) in The Arms Rules, 2016 (5)The Central or the State firearm bureau shall get firearms and ammunition examined from a gunsmith holding a license in Form IX or an officer of the Central Armed Police Force or State police department, authorized to examine.
