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[Cites 0, Cited by 2] [Entire Act]

Union of India - Section

Section 6 in The Arms Rules, 1962

6. Reasons to be communicated to the appellate authority in certain cases

.Where a licensing authority is of opinion that it will not be in the public interest to furnish reasons for the refusal, renewal, variation of conditions, revocation or suspension, of a licence, to the applicant, the recorded reasons therefor and the facts of the case shall be communicated by him to the appellate authority.