Section 96(2)(d) in The Arms Rules, 2016

[Cites 0, Cited by 0] [Section 96(2)] [Section 96] [Entire Act]

(d)transported by a licensed manufacturer or dealer for export or after import, in accordance with a license for their export or import, -

(i)from the place of dispatch to the port or other place of export, or

(ii)from the port or other place of import to the place of destination, or

(iii)by transshipment in the port of import for re-export;

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