Section 37(2)(d) in The Arms Rules, 1962

[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

(d)transported by a licensed dealer for export or after import, in accordance with a licence for their export or import,

(i)from the place of despatch to the port or other place of export, or

(ii)from the port or other place of import to the place of destination, or

(iii)by transhipment in the port of import for re-export by sea or air;

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