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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(4) in The Arms Rules, 2016

(4)The licensing authority shall ensure that the details of additional licensees are endorsed on the parent license and the period of validity and the area validity of the additional license are pari-passu with that of the parent license and if the parent license is suspended, revoked or canceled, the additional licenses shall also be subject to the same consequence.