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[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(1)(b) in The Arms Rules, 1962

(b)by the licensing authority
(i)for import, at the place of destination, or
(ii)for export, at the place of despatch subject to the previous consent of the licensing authority at the place of destination as required under rule 50