Section 41(1)(b) in The Arms Rules, 1962

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Union of India - Subsection

Section 41(1)(b) in The Arms Rules, 1962

(b)deliver the licence within six days of the arrival of the consignment

(i)at the destination, in case of such consignment has been imported or transported to a place in India, or

(ii)in the area out of which such consignment, being exported/transported across Indian territory for re-export, is to cross the frontier of India and before it so crosses, to the District Magistrate having jurisdiction over the area in which the destination or place of crossing as the case may be, is situated, or such other officer as the District Magistrate/State Government may appoint in that behalf.

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Union of India - Subsection

Section 41(1)(b) in The Arms Rules, 1962