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[Cites 0, Cited by 0] [Section 78] [Entire Act]

Union of India - Subsection

Section 78(5) in The Arms Rules, 2016

(5)Where a license is granted in Form IX to shorten a firearm, the license shall specifically state that the licensee is permitted to shorten a firearm:Provided that the licensee, shall not be permitted to shorten the barrel length of any shotgun or rifle, to less than 20 inches.