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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Assam - Subsection

Section 24(2) in The Arms Rules, 1962

(2)A dealer possessing a licence in Form IX, Form XI, or Form XII shall not sell or transfer any arms or ammunition of category I (b) or I (c) to any person, unless the acquisition or possession of such arms or ammunition is expressly permitted in his licence or in his certificate of exemption.