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[Cites 0, Cited by 0] [Section 57(8)] [Section 57] [Entire Act]

Union of India - Subsection

Section 57(8)(i) in The Arms Rules, 1962

(i)a change of description of the weapon entered in a licence granted for its acquisition under the proviso to rule 52(2) but if the licence fee in respect of the weapon so changed is higher than that for the original weapon, the difference of such fee may be charged;