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[Cites 0, Cited by 0] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(4) in The Arms Rules, 2016

(4)The licensee shall produce the arms or ammunition at the time of leaving India along with the consumption certificate of the ammunition issued by the authority under whose control the shooting competition or event or training was conducted and return his license to the passport checking authority, or other authority empowered by the district magistrate in this behalf, at the port or other place of departure from India.