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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(3) in The Arms Rules, 2016

(3)The authority issuing a license shall ordinarily be responsible for watching all future renewals of the license:Provided that where a licensee notifies a change of his place of residence, permanently or temporarily for a period of more than six months, to the licensing authority of the district in which the renewal is sought, the licensing authority of that district shall thence-forth become responsible for watching all future renewals of his license.