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[Cites 0, Cited by 0] [Section 82] [Entire Act]

Union of India - Subsection

Section 82(4) in The Arms Rules, 2016

(4)No person may remove or cause to be removed any page from any register contemplated in this rule and removal of any page there from shall be deemed, in the absence of evidence to the contrary to have been removed by or on the authority of the licensee who is obliged to keep such register.