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[Cites 0, Cited by 0] [Section 88] [Entire Act]

Union of India - Subsection

Section 88(5) in The Arms Rules, 2016

(5)The dealer or manufacturer shall within seventy-two hours of the arrival of the firearms or ammunition in India, -
(a)arrange with the licensing authority of the port of entry to physically inspect the firearms or ammunition; and
(b)on finalization of the physical inspection, certify in writing to the licensing authority, who issued the import license, that the imported firearms or ammunition corresponding with the import license, have arrived in India.