Section 37(2)(iii) in The Arms Rules, 1962

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Union of India - Subsection

Section 37(2)(iii) in The Arms Rules, 1962

(iii)prior intimation of the transport of arms of category V under clause (c) or of chlorates under clause (f) shall be given to the officer in charge of the nearest police-station or a Magistrate having jurisdiction over the place of despatch.

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Union of India - Subsection

Section 37(2)(iii) in The Arms Rules, 1962