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[Cites 0, Cited by 0] [Section 91] [Entire Act]

Union of India - Subsection

Section 91(3) in The Arms Rules, 2016

(3)Arms and ammunition exported from India for the purpose of exhibitions, evaluations and demonstrations shall be returned to India within a period of six months after the date of export reflected on the export license issued in [Form X-A] [Substituted 'Form X' by Notification No. G.S.R. 1079(E), dated 1.11.2018 (w.e.f. 15.7.2016).] .