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[Cites 0, Cited by 0] [Section 54] [Entire Act]

Union of India - Subsection

Section 54(5) in The Arms Rules, 1962

(5)[ The licensing authority and the renewing authority at the Centre or at the State level, while grantiilga licence or renewing a licence, as the case may be, shall enter the data a f the record in an electronic format duly approved by the Central Government or the State Government, as the case may be.