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[Cites 0, Cited by 0] [Section 27(2)] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(2)(b) in The Arms Rules, 2016

(b)a late fee of rupees two thousand, if he is satisfied that the delay is not justifiable or excusable, nor serious enough to warrant revocation of the license or prosecution of the licensee: