Section 35(2)(a) in The Arms Rules, 1962

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Union of India - Subsection

Section 35(2)(a) in The Arms Rules, 1962

(a)the licensing authority/authorities of the place of despatch/destination of the articles as the case may be, or if the place of despatch/destination is in any of the ex-French Settlements in India, to the Secretary, General Administration Department, Government of Pondicherry; and

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Union of India - Subsection

Section 35(2)(a) in The Arms Rules, 1962