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 42(2)] [Section 42] [Entire Act] Union of India - Subsection Section 42(2)(v) in The Arms Rules, 2016 (v)details of the place where the records in respect of the issuance of arms or ammunition will be kept for inspection by the licensing authority or by any Police Officer not below the rank of an Inspector.