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[Cites 0, Cited by 0] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(2) in The Arms Rules, 1962

(2)A copy of every such licence granted by a District Magistrate for transport within the limits of his jurisdiction shall forthwith be sent to the Subordinate Magistrate (if any) having jurisdiction over the place to which the arms or ammunition are consigned.