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[Cites 0, Cited by 0] [Section 46(5)] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(5)(a) in The Arms Rules, 1962

(a)Any arm or ammunition not returned or disposed of before the expiry of the period prescribed under sub-rule (4) shall be notified to the District Magistrate; and subject to the provisos of sub-rule (4) and the proviso to the section 21(3), transferred to the district malkhana or such other place as required by order of the District Magistrate, for the purpose of forfeiture under section 21(3).