Section 82(1)(a) in The Arms Rules, 2016

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Union of India - Subsection

Section 82(1)(a) in The Arms Rules, 2016

(a)In respect of every firearm received for minor or major repair,?

(i)a stock number that must be clearly affixed by means of a temporary marking on the firearm;

(ii)the make, type, caliber of the firearm, as well as, every manufacturer's serial number or additional identification mark that is reflected on the firearm;

(iii)the date of receipt of the firearm;

(iv)the name, address and UIN of the licensee from whom the firearm was acquired;

(v)the number, date and validity period of the arms license, permit or authorization of the person from whom the firearm was acquired;

(vi)nature of repair done on the firearm or any other work performed; and

(vii)the date of collection and signature of the holder of the license, permit or authorization issued in respect of the license.

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Union of India - Subsection

Section 82(1)(a) in The Arms Rules, 2016