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 38] [Entire Act] Union of India - Subsection Section 38(5) in The Arms Rules, 2016 (5)Practical training regarding the safe and efficient handling of arms and testing of arms during which ammunition will be fired, may only be undertaken at an accredited shooting range that holds a license in Form V.
