Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 97] [Entire Act] Union of India - Subsection Section 97(4) in The Arms Rules, 2016 (4)A transporter having a license in Form XIV for transport of arms or ammunition by road shall comply with the conditions specified in sub-rule (3) of rule 101in accordance with the procedure for transporter license specified in rule 102.
