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 41] [Entire Act] Union of India - Subsection Section 41(2) in The Arms Rules, 1962 (2)Every officer, to whom a licence is produced or delivered under sub-rule (1), shall satisfy himself that(a)the arms or ammunition correspond with the description given in the licence, and(b)any deficiency is properly accounted for.
