Section 35(1)(a) in The Arms Rules, 1962

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Union of India - Subsection

Section 35(1)(a) in The Arms Rules, 1962

(a)by the Central Government or any other officer specially empowered by it, if

(i)the arms or ammunition are taken by sea or by an International Air Service or across intervening territory not forming part of India, or

(ii)the arms or ammunition form part of the estate of a deceased or insane person who was or is subject to the Indian Navy Act, 1957 (62 of 1957), or whose estate is dealt with under the Army and Air Force (Disposal of Private Property) Act, 1950 (40 of 1950), where such arms or ammunition are to be sent to the wife, widow, legal representative or next-of-kin of such deceased or insane person; or

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Union of India - Subsection

Section 35(1)(a) in The Arms Rules, 1962