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[Cites 0, Cited by 0] [Section 111(2)] [Section 111] [Entire Act]

Union of India - Subsection

Section 111(2)(a) in The Arms Rules, 2016

(a)if entirely by rail, a copy of the license shall forthwith be sent by the Ambassador to the district magistrates having jurisdiction over the areas through which the arms or ammunition shall pass across the frontiers of India and also to the railway authorities of the place in the Indian territory through which the consignment shall pass;