Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 76] [Entire Act]

Union of India - Subsection

Section 76(1) in The Arms Rules, 2016

(1)The licensee in Form VIII shall not accept for deposit arms or ammunition under the provisions of section 21 of the Act and for safe custody under rule 48 without satisfying himself that there is no mala fide intention on the part of the depositor or any person on whose behalf the deposit is being made.