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[Cites 0, Cited by 0] [Section 92(2)] [Section 92] [Entire Act]

Union of India - Subsection

Section 92(2)(ii) in The Arms Rules, 2016

(ii)the particulars of the intended transport route and mode of transport and the proposed port of entry and exit and likely date of the entry and exit along with a certified copy of the license, permit, authorization or any proof acceptable to the licensing authority, confirming the lawful possession of the firearm and ammunition in transit through the Indian territory;