Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 101] [Entire Act] Union of India - Subsection Section 101(2) in The Arms Rules, 2016 (2)The transporter holding a license in Form XIV shall before undertaking transport of arms and ammunition, obtain from the consignor a copy of his transport license in Form XII in respect of the arms and ammunition to be transported.
