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

Union of India - Subsection

Section 55(11) in The Arms Rules, 2016

(11)[ A licensee company having a licence in Form VII shall be permitted to have enhanced annual production of firearms and/or ammunition upto fifteen per cent. of the quantity endorsed on his licence, by giving prior intimation to the licensing authority for which no further endorsement on the licence as to capacity shall be required.;] [Inserted by Notification No. G.S.R. 1342(E), dated 27.10.2017 (w.e.f. 15.7.2016).]