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[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

State of Assam - Subsection

Section 35(1)(b) in The Arms Rules, 1962

(b)by the licensing authority—
(i)for import, at the place of destination, or
(ii)for export, at the place of despatch subject to the previous consent of the licensing authority at the place of destination as required under rule 50, if the arms or ammunition are carried by sea or by an internal air service. Explanation.—For the purpose of this rule, "India" includes any of ex-French settlements in India.