Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 55] [Entire Act]

Union of India - Subsection

Section 55(9) in The Arms Rules, 2016

(9)Prior approval of the licensing authority shall be mandatory for any change in control or ownership, either directly or indirectly, of the company or any change in shareholding resulting into dilution of promoters shareholding (both Indian and foreign) or any change in shareholding of the company or any change in the beneficial interest in the shareholding of the company beyond five percent (5%).