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 56] [Entire Act] Union of India - Subsection Section 56(5) in The Arms Rules, 2016 (5)The licensee shall maintain records of all firearms, their parts, components and/or ammunition manufactured by it as specified in rule 65 in addition to the conditions specified or forming part of the license in Form VII.
