No person shall shorten the barrel of a firearm or convert an imitation firearm into a firearm 1 [or convert from any category of firearms mentioned in the Arms Rules, 2016 into any other category of firearms] unless he holds in this behalf a licence issued in accordance with the provisions of this Act and the rules made thereunder. Explanation. In this section, the expression "imitation firearm" means anything which has the appearance of being a firearm, whether it is capable of discharging any shot, bullet or other missile or not.Open in Lexace · Ask the AI about this section
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