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 73] [Entire Act] Union of India - Subsection Section 73(3) in The Arms Rules, 2016 (3)The license granted in Form VIII shall be valid for a period of five years and it shall specify the types of arms and/or ammunition that may be sold or kept for sale and that may be deposited for safe custody under rule 48 or under Section 21.
