Section 5(2)(a) in The Arms Act, 1959

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Union of India - Subsection

Section 5(2)(a) in The Arms Act, 1959

(a)he has informed in writing the District Magistrate having jurisdiction or the officer in charge of the nearest police station of his intention to sell or transfer such firearms, ammunition or other arms and the name and address of the person to whom he intends to sell or transfer such firearms, ammunition or the other arms, and

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Union of India - Subsection

Section 5(2)(a) in The Arms Act, 1959