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[Cites 0, Cited by 0] [Section 96(2)] [Section 96] [Entire Act]

Union of India - Subsection

Section 96(2)(c) in The Arms Rules, 2016

(c)of category V arms specified in Schedule I, transported through an area where the Central Government has, by notification in the Official Gazette, applied section 4, or from such area to an area where section 4 does not apply, provided that the arms are properly packed and labeled, showing clearly the description of these articles and the name and address of the consignee;