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[Cites 0, Cited by 0] [Section 45] [Entire Act]

Union of India - Subsection

Section 45(2) in The Arms Rules, 2016

(2)The validity of the license so granted under sub-rule (1) shall commence only from the date of endorsement of the said license at the time of arrival at any port in India and the arms and ammunition covered by the license shall not be used till the date of endorsement of the license.