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[Cites 0, Cited by 0] [Section 54(3)] [Section 54] [Entire Act]

Union of India - Subsection

Section 54(3)(b) in The Arms Rules, 2016

(b)The manufacturer applicant may setup the facilities in Special Economic Zones (SEZ), Industrial Parks and other industrial areas in addition to any other location duly approved by the State Government concerned for this purpose.