Section 37(2)(c) in The Arms Rules, 1962

[Cites 0, Cited by 0] [Section 37(2)] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(2)(c) in The Arms Rules, 1962

(c)of category V, 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 weapons are properly packed and labelled, showing clearly the description of the articles and the name and address of the consignee;

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 37(2)(c) in The Arms Rules, 1962