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[Cites 0, Cited by 0] [Section 75(2)] [Section 75] [Entire Act]

Union of India - Subsection

Section 75(2)(a) in The Arms Rules, 2016

(a)on the debit side, -
(i)the date of receipt of the ammunition;
(ii)in case of trade transfer, the full name, license number, period of validity of license, UIN and physical address of the manufacturer or dealer from whom the ammunition was purchased or acquired along with particulars of the purchase invoice, challan, transport documents and details of the transport license in Form XII, if applicable;
(iii)in case of private transfer, the full name, license number, period of validity of license, UIN, physical address of the licensee, and the signature of the person from whom the ammunition was acquired.