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 98] [Entire Act]

Union of India - Subsection

Section 98(2) in The Arms Rules, 2016

(2)For the purposes of sub-rule (1), either -
(i)a certificate of "no objection" may be obtained by the applicant for the license; or
(ii)an enquiry may be made by the authority to whom application for grant of such license is made.