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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(2) in The Arms Rules, 1962

(2)Every such licence granted by the District Magistrate under Section 13 shall be recorded in Form XXIII and a copy of it shall be forwarded to the concerned State Government by the licensing authority at the end of each quarter i.e. March, June, September and December each year.