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[Cites 0, Cited by 0] [Section 57(7)] [Section 57] [Entire Act]

Union of India - Subsection

Section 57(7)(i) in The Arms Rules, 1962

(i)No fee shall be chargeable for the grant of a licence for export and re-import of any arms or ammunition in a case of package legibly addressed to a person lawfully entitled to possess such articles, in compliance with a requisition made by a such person for the supply of such articles in reasonable quantities for his own use or after carrying out necessary repairs thereto.