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Arms Act, 1959 6. License for the shortening of guns or conversion of imitation firearms into firearms - No person shall shorten the barrel of a firearm or convert an imitation firearm into a firearm unless he holds in this behalf a license issued in accordance with the provisions of this Act and the rules made thereunder . Explanation - In this section, the expression 訴mitation firearms" means anything which has the appearance of being a firearm, whether it is capable of discharging any shot, bullet or other missile or not.    |
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