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[Cites 0, Cited by 0] [Section 51] [Entire Act]

Union of India - Subsection

Section 51(6) in The Arms Rules, 2016

(6)A licensing committee within the Ministry of Home Affairs shall be constituted to review and process the applications for grant of licenses for manufacture of arms and ammunition's for the new manufacturers and for all matters related to existing manufacturers including applications for capacity revision by issuance of general or special order under these rules.