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[Cites 0, Cited by 0] [Section 110(2)] [Section 110] [Entire Act]

Union of India - Subsection

Section 110(2)(a) in The Arms Rules, 2016

(a)Where arms or ammunition imported into, or acquired in, India are to be dispatched to Nepal for the Government of Nepal, they shall be accompanied by a certificate from the Indian customs authority or the licensing authority of the area concerned to that effect containing a description of the marks on each package or case sufficient to enable it to be readily identified and a general statement of the contents of such package or case;