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[Cites 0, Cited by 0] [Section 33] [Entire Act]

Union of India - Subsection

Section 33(2) in The Arms Rules, 2016

(2)Where an application referred to in sub-rule (1) concerns the detail of a firearm which has been incorrectly reflected on a license, the licensing authority may call for the physical inspection of the firearm to confirm the details of the firearm or call for a certificate from a gunsmith holding a license in Form IX or an armorer working with Defense Forces, Central Armed Police Forces and State Police Forces.