Section 46(3)(a) in The Arms Rules, 1962

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Union of India - Subsection

Section 46(3)(a) in The Arms Rules, 1962

(a)

(i)Any arms or ammunition deposited in a unit armoury under section 21(1) may, unless returned or disposed of earlier, be transferred, after the expiry of a period of 30 days after such deposit to the nearest police station.

(ii)Any arms or ammunition deposited in a police station under section 21(1) which have not been returned or disposed of within 30 days of the deposit and the arms or ammunition transferred under clause (i) may be transferred for the sake of better maintenance or safety to a police armoury in the district/taluqua headquarters or such other place as may be

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Union of India - Subsection

Section 46(3)(a) in The Arms Rules, 1962