Section 48(1)(b) in The Arms Rules, 2016

[Cites 0, Cited by 0] [Section 48(1)] [Section 48] [Entire Act]

Union of India - Subsection

Section 48(1)(b) in The Arms Rules, 2016

(b)Before accepting the arms or ammunition for deposit otherwise than under section 21, the dealer or officer-in-charge of a police station or unit armory shall satisfy himself that they are possessed under a valid license issued under the Act and these rules or under exemption from the need for such license.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 48(1)(b) in The Arms Rules, 2016