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[Cites 0, Cited by 0] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(2) in The Indian Naval Armament Act, 1923

(2)An application for a licence under this section shall be in such form and shall be accompanied by such designs and particulars as the [Central Government] [Substituted by the A.O. 1937 for "Local Government".] may, by general or special order, require.