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[Cites 0, Cited by 0] [Section 60] [Entire Act]

Union of India - Subsection

Section 60(5) in The Arms Rules, 2016

(5)Every fresh licence issued in Form VII under sub-rule (4) shall be valid for the life time of the licensee and such licensee shall be permitted to have enhanced annual production of firearms and/or ammunition upto fifteen per cent. of the quantity endorsed on his licence by giving prior intimation to the licensing authority and for which no further endorsement on the licence as to capacity, shall be required.;]