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[Cites 0, Cited by 0] [Section 59] [Entire Act]

Union of India - Subsection

Section 59(a) in The Arms Rules, 1962

(a)[Rs. 100] [Substituted by G.S.R. 1, dated 19.12.1997 (w.e.f. 3.1.1998.)], if the fee for the licence in relation to which the appeal is preferred is [Rs.