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Union of India - Section

Section 64 in The Arms Rules, 2016

64. Restoration of license of a discontinued business of an existing manufacturer.

- In case of a discontinued business, the legal heir of the deceased licensee, if he is a major, may make an application for the grant of a fresh license in Form VII to the Central Government in the Ministry of Home Affairs within twelve months of the death of the licensee and in case the legal heir is a minor, within twelve months from the date of his attaining majority.