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 2] [Entire Act] Union of India - Subsection Section 2(16) in The Arms Rules, 2016 (16)"configured for military use" means firearms and ammunition (other than small arms and light weapons) manufactured and configured according to specifications set by the Department of Defense Production, Ministry of Defense;
