(18)"deactivation" means to render a small arm or light weapon incapable of expelling or launching a shot, bullet, missile or other projectile by the action of an explosive, and which cannot be readily restored to its original capability, and that has been certified and marked as deactivated by an accredited gunsmith or a competent State authority.Explanation. - Deactivation requires that all pressure-bearing components of a small arm or light weapon be permanently altered in such a way so as to render the weapon unusable and includes modifications to the barrel, bolt, cylinder, slide, firing pin and receiver or frame;
