Section 46(1)(c) in The Arms Rules, 1962

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Union of India - Subsection

Section 46(1)(c) in The Arms Rules, 1962

(c)if the arms or ammunition have not been disposed of or their possession by the licensee or his legal representative, as the case may be, has not become lawful within the prescribed period, they shall, subject to the proviso to section 21(3), be forfeited to Government by order of the District Magistrate.

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Union of India - Subsection

Section 46(1)(c) in The Arms Rules, 1962