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[Cites 0, Cited by 0] [Section 90] [Entire Act]

Union of India - Subsection

Section 90(8) in The Arms Rules, 2016

(8)On completion of the export transaction, the exporter shall retain one original copy of the export license, bill of lading or airway bill, packing lists and export invoice pertaining to the firearms or ammunition so exported and shall produce the said documents whenever required to do so by the issuing licensing authority.