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[Cites 0, Cited by 0] [Section 90] [Entire Act]

Union of India - Subsection

Section 90(6) in The Arms Rules, 2016

(6)A one-time extension of validity of export license, for a period not exceeding three months, may be granted by the licensing authority if for any genuine reasons stated in the application, the export transaction could not be carried out within the stipulated time of the validity of the export license.