Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 46(5)] [Section 46] [Entire Act]

State of Assam - Subsection

Section 46(5)(b) in The Arms Rules, 1962

(b)The district magistrate shall, before making an order of forfeiture after the expiry of the prescribed period serve a notice as required under section 21(4) in the like manner as for service of summons under the code of Criminal Procedure, 1898 (5 of 1898)4: Provided that, in the case of the depositor being a member of the armed forces of the Union, the notice shall served personally through the Commanding Officer of such member.