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

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Union of India - Subsection

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

(ii)transport of arms or ammunition personally for any of the purposes stated in sub-clause (i) of clause (e) without using them through any area outside the area of validity of his possession licence, shall be subject to his obtaining a permit from the licensing authority at the starting place of transport; and

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Union of India - Subsection

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