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[Cites 0, Cited by 0] [Section 44(3)] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(3)(b) in The Arms Rules, 1962

(b)The passport checking authority or other authority to whom the licence is returned by the licensee, shall forward the same to the authority who issued it, with the remarks that the arms or ammunition have been duly exported, or sold or transferred with the permission of the authority concerned as required under clause (a).