Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(47) in The Arms Rules, 2016

(47)"selective fire" means capability of a small arm or light weapon that can be adjusted to fire in two or more of the following ways:
(i)semi-automatic (i.e. one shot per depression of the trigger);
(ii)multi-shot burst (i.e. a set number of shots per depression of the trigger); or
(iii)automatic (i.e. continuous fire while the trigger is depressed)