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[Cites 0, Cited by 5] [Section 17] [Entire Act]

Union of India - Subsection

Section 17(6) in The Arms Act, 1959

(6)The authority to whom the licensing authority is subordinate may by order in writing suspend or revoke a licence on any ground on which it may be suspended or revoked by the licensing authority; and the foregoing provisions of this section shall, as far as may be, apply in relation to the suspension or revocation of a licence by such authority.