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[Cites 0, Cited by 0] [Section 63] [Entire Act]

Union of India - Subsection

Section 63(b) in The Arms Rules, 1962

(b)at the option of the licensee, to produce a certificate from
(i)a Magistrate or the officer in charge of the nearest police station in whose jurisdiction the licensee resides or has his occupation, or
(ii)if he is a Government servant, a Gazetted Officer to whom he is subordinate,