Section 46(4)(b) in The Arms Rules, 1962

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Union of India - Subsection

Section 46(4)(b) in The Arms Rules, 1962

(b)One year

(i)from the date of deposit, if the arms or ammunition are deposited as a consequence of its possession becoming unlawful under section 21(1) otherwise than as under clause (a); or

(ii)if it is already in deposit, from the date of communication to the owner, of the order revoking, suspending, or refusing to renew the licence; or

(iii)from the date of notification issued under section 4:

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Union of India - Subsection

Section 46(4)(b) in The Arms Rules, 1962