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[Cites 0, Cited by 0] [Section 66] [Entire Act]

Union of India - Subsection

Section 66(4) in The Arms Rules, 2016

(4)
(a)Firearms, their parts, components or ammunition that have been illicitly manufactured shall be promptly disposed of, preferably through destruction in accordance with these rules.
(b)A method of disposal other than destruction may be used, provided that the firearms are first marked and registered, and the method of disposal is recorded.