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[Cites 0, Cited by 0] [Section 90] [Entire Act]

Union of India - Subsection

Section 90(7) in The Arms Rules, 2016

(7)Where the licensee fails to export within the validity of the export license, he shall return all the three copies of the export license in original to the issuing licensing authority along with the reasons for noncompliance of the said transaction.