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 15] [Entire Act]

Union of India - Subsection

Section 15(5) in The Arms Rules, 2016

(5)The licensing authority on receipt of an application from a multiple license holder under sub-rule (4) shall cancel the existing multiple licenses of the applicant and issue in lieu thereof, a new license endorsing therein, all the existing firearms of the said licensee.