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[Cites 0, Cited by 0] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(5) in The Arms Rules, 2016

(5)The passport checking authority or other authority to whom the license is returned by the licensee under sub-rule (4), shall forward the same to the authority who issued it, with the remarks that the arms or unconsumed ammunition, have been duly re-exported.