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 61] [Entire Act] Union of India - Subsection Section 61(1) in The Arms Rules, 2016 (1)In case the existing manufacturer having a license in Form IX under the Arms Rules, 1962 is an individual or a sole-proprietorship concern, the license shall expire ipso-facto on the death of the licensee.
