Section 37(3)(ii) in The Arms Rules, 1962

[Cites 0, Cited by 0] [Section 37(3)] [Section 37] [Entire Act]

State of Assam - Subsection

Section 37(3)(ii) in The Arms Rules, 1962

(ii)over the place of entry into the area where section 4 applies, in the case of transport of arms of category V. Explanation.—For the purposes of this rule, ‘transport’ includes movement or arms or ammunition across any part of the country, but does not include movement of arms or ammunition by a licensed dealer from a warehouse, godown or any other similar place to his factory, shop or other places of business within the same village, town or city.

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State of Assam - Subsection

Section 37(3)(ii) in The Arms Rules, 1962