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

[Cites 0, Cited by 0] [Section 46(1)] [Section 46] [Entire Act]

Union of India - Subsection

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

(b)subject to the proviso to section 21(2), during the period prescribed under sub-rule (4), he or, in the case of his death, his legal representative is entitled to sell or otherwise dispose of the arms or ammunition to any person lawfully entitled to possess the same and to receive the sale proceeds, if any; and

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

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