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

Union of India - Subsection

Section 78(1) in The Arms Rules, 2016

(1)Where a license is granted in Form IX for conversion or carrying out major repair, of any category of firearms or ammunition, it entitles the licensee gunsmith to fabricate components or parts, for the purpose of conversion or major repair of such firearms but not to manufacture such components or parts to be utilized for assembling into complete firearms or ammunition of any category.