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[Cites 0, Cited by 0] [Section 90(5)] [Section 90] [Entire Act]

Union of India - Subsection

Section 90(5)(b) in The Arms Rules, 2016

(b)The second copy shall be returned to the issuing licensing authority within a period of ninety days after the export date stated on the export license, which must bear the signature, an official date and name stamp of the end user, to serve as a delivery verification certificate: