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[Cites 0, Cited by 0] [Section 103] [Entire Act]

Union of India - Subsection

Section 103(4) in The Arms Rules, 2016

(4)The empowered officer of the Central or the State Government referred to in sub-rule (2) shall handover the said arms and ammunition to the concerned Central or the State firearm bureau and the firearm bureau shall make an entry in the receipt column of its stock register.