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[Cites 0, Cited by 0] [Section 56] [Entire Act]

Union of India - Subsection

Section 56(3) in The Arms Rules, 2016

(3)The licensee company shall comply with the Foreign Direct Investment (FDI) policy of the Government of India and the regulations framed under the Foreign Exchange Management Act, 1999 (42 of 1999) as notified by the Reserve Bank of India in case of foreign direct investment in the said company.