Section 52(2)(ii) in The Arms Rules, 1962

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Union of India - Subsection

Section 52(2)(ii) in The Arms Rules, 1962

(ii)where the licensing authority is the State Government, the licensee may, if he changes his place of residence from one State to another State, produce the licence or arms or both for inspection before the Government of the second mentioned State or any authority which that Government may, by a general or special order, specify in this behalf;

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Union of India - Subsection

Section 52(2)(ii) in The Arms Rules, 1962