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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 47] [Entire Act] Union of India - Subsection Section 47(4) in The Arms Rules, 2016 (4)Any arms or ammunition deposited in a unit armory under sub-section (1) of section 21 may, unless returned or disposed of earlier, be transferred, after the expiry of a period of thirty days after such deposit, to the nearest police station.
