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[Cites 0, Cited by 0] [Section 90] [Entire Act]

Union of India - Subsection

Section 90(3) in The Arms Rules, 2016

(3)The district magistrate having jurisdiction over the area out of which the goods to be exported are to cross the frontier of India may, in his discretion, require the licensee to produce the arms or ammunition for his inspection before allowing them to leave the area.