Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 50] [Entire Act] Union of India - Subsection Section 50(2) in The Arms Rules, 1962 (2)For the purposes of sub-rule (1), either(i)a certificate of no objection may be obtained by the applicant for the licence; or(ii)an enquiry may be made by the authority to whom application for grant of such licence is made.
