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[Cites 0, Cited by 0] [Section 68] [Entire Act]

Union of India - Subsection

Section 68(5) in The Arms Rules, 2016

(5)The original license in Form VII-B along-with the remaining two samples of inspected replicas and two copies of certified photos or drawing shall be sealed and delivered to the manufacturer who shall deposit one inspected specimen, one certified copy of its photo or drawing with the district magistrate of the district in which the replicas are to be manufactured.