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[Cites 0, Cited by 0] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(3) in The Arms Rules, 1962

(3)The State Government shall, on the basis of the reports received under sub-rule (2), consolidate all the data concerning licences issued under Section 13 and send the same to the Government of India in Ministry of Home Affairs which shall create a suitable data base.]