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[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(2)(e) in The Arms Rules, 1962

(e)transported
(i)by a person lawfully entitled to possess such articles, in reasonable quantities for his own use from the premises of a licensed dealer, or for purposes of examination or repair or test to or from any such premises, or to the address of any other person lawfully entitled to possess such articles; or
(ii)by a licensed dealer in a case or package legibly addressed to a person lawfully entitled to possess such articles, in compliance with an order given by such person for the supply of such articles, in reasonable quantities, for his own use or carrying out necessary repairs thereto;