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[Cites 0, Cited by 0] [Section 90] [Entire Act]

Union of India - Subsection

Section 90(2) in The Arms Rules, 2016

(2)Every application for the grant of a license for export of arms specified in category IV of the Schedule I, shall be accompanied by a certificate from the Director-General of Archeology of the Central Government to the effect that the arms intended to be exported do not fall within the definition of "antiquity" under the Antiquities and Art Treasures Act, 1972 (52 of 1972).