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 15] [Entire Act] Union of India - Subsection Section 15(1) in The Arms Rules, 2016 (1)Every licensing authority and the renewing authority specified in Schedule II, while granting a license or renewing a license, thereof, shall enter the data of the record locally in an electronic format specified by the Central Government.
