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[Cites 0, Cited by 0] [Section 47(1)] [Section 47] [Entire Act]

State of Assam - Subsection

Section 47(1)(a) in The Arms Rules, 1962

(a)A person lawfully possessing arms or ammunition may deposit them for safe custody with a dealer holding a licence in Form XIV or in a police station or, if he is a member of the armed forces of Union, in a unit armoury.