Section 47(1)(b) in The Arms Rules, 1962

[Cites 0, Cited by 0] [Section 47(1)] [Section 47] [Entire Act]

Union of India - Subsection

Section 47(1)(b) in The Arms Rules, 1962

(b)before accepting the arms or ammunition for deposit otherwise than under section 21(1), the dealer or officer in charge of a police station or unit armoury shall satisfy himself that they are possessed under a valid licence issued under the Act and these rules or under exemption from the need for such licence;

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 47(1)(b) in The Arms Rules, 1962