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[Cites 0, Cited by 0] [Section 53(2)] [Section 53] [Entire Act]

Union of India - Subsection

Section 53(2)(j) in The Arms Rules, 2016

(j)a declaration with proof thereof to the effect that it has acquired the land for setting up the manufacturing plant or for setting up proof-test facility along with details of an access road to the proposed site, installation of electricity and water connection, particulars of land development carried out and any other information deemed necessary by the licensing authority.