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 37] [Entire Act] State of Assam - Subsection Section 37(1) in The Arms Rules, 1962 (1)Save as herein otherwise provided, no person shall transport over India or any part thereof any fire-arms or ammunition or any arms of category V, except under and in accordance with the conditions of a licence granted under these rules.
