Section 40(1)(b) in The Arms Rules, 1962

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Union of India - Subsection

Section 40(1)(b) in The Arms Rules, 1962

(b)Where arms or ammunition consigned to an area not on the frontier of India are imported, or where a consignment of arms or ammunition is exported, by land or river, the District Magistrate having jurisdiction over the area in India into or out of which it crosses the frontier of India or an officer appointed by him in this behalf shall require the licensee to produce original licence and may, in his discretion, require the licensee to produce the arms or ammunition for his inspection before allowing the articles to leave the area.

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Union of India - Subsection

Section 40(1)(b) in The Arms Rules, 1962