Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 46(4)] [Section 46] [Entire Act] Union of India - Subsection Section 46(4)(i) in The Arms Rules, 1962 (i)where an appeal is preferred by the owner under section 18 from the date of the final order of the appellate authority;