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[Cites 0, Cited by 0] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(4) in The Arms Rules, 2016

(4)Differential fee shall be chargeable in respect of a change of type of the arm or ammunition entered in a license granted for its acquisition under second proviso to rule 18, if the license fee in respect of the arm or ammunition so changed is higher than that for the original arm or ammunition.