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[Cites 0, Cited by 0] [Section 49] [Entire Act]

Union of India - Subsection

Section 49(3) in The Arms Rules, 2016

(3)The licensed dealer or the officer-in-charge of the police station or unit armory or officer-in-charge of police armory in the district/ taluqa headquarters, where the arms or ammunition are kept, shall submit to the district magistrate by the 15th December each year, a report showing the particulars of arms or ammunition in their custody which have, or will become liable to forfeiture by the end of that year.