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[Cites 0, Cited by 0] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(4) in The Arms Rules, 2016

(4)The passport checking authority or any other officer empowered by the district magistrate in this behalf at the port or other place of departure from India shall verify that the arms entered in the license are being taken out of India by the licensee and recover the license and forward the same to the authority who issued it with the remarks that the arms have been duly re-exported.