Section 47(1)(b) in The Arms Rules, 1962

[Cites 0, Cited by 0] [Section 47(1)] [Section 47] [Entire Act]

State of Assam - Subsection

Section 47(1)(b) in The Arms Rules, 1962

(b)Before accepting the arms or ammunition for deposit otherwise than under section 21(1), the dealer or officer-in-charge of police station or unit armoury shall satisfy himself that they are possessed under a valid licence issued under the Act and these rules or under exemption from the need for such licence.

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State of Assam - Subsection

Section 47(1)(b) in The Arms Rules, 1962