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[Cites 0, Cited by 0] [Section 55] [Entire Act]

Union of India - Subsection

Section 55(8) in The Arms Rules, 2016

(8)Prior approval of the licensing authority shall be mandatory for any change in the directorship of the company or any change in the key managerial personnel as defined in clause (51) of section 2 of the Companies Act, 2013 (18 of 2013) or any change in the responsible person of the company.