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

Union of India - Subsection

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

(i)transport of arms or ammunition under clause (d),sub-clauses (i) and (ii) of clause (e) or clause (f), shall be subject to obtaining a certificate of no objection from the licensing authority at the destination of the articles as provided for in rule 98;