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[Cites 0, Cited by 0] [Section 75] [Entire Act]

Union of India - Subsection

Section 75(3) in The Arms Rules, 2016

(3)In case of trade transfers mentioned in sub-rule (1) and sub-rule (2), the dealer making such sale or transfer shall satisfy himself prior to entering into such transaction that the quantity of the firearms or ammunition to be sold or transferred does not exceed the total licensed quantity of the purchasing dealer as mentioned on his license on the date of sale or transfer.