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[Cites 0, Cited by 0] [Section 92] [Entire Act]

Union of India - Subsection

Section 92(1) in The Arms Rules, 2016

(1)No person shall, import, transport and re-export any arms or ammunition unless he holds in this behalf an in-transit license in Form X [and Form X-A] [Inserted by Notification No. G.S.R. 1079(E), dated 1.11.2018 (w.e.f. 15.7.2016).] issued by the Central Government in the Ministry of Home Affairs.