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[Cites 0, Cited by 0] [Section 54] [Entire Act]

Union of India - Subsection

Section 54(1) in The Arms Rules, 2016

(1)The license for manufacture or proof-test or both shall be granted by the licensing authority to an applicant who fulfills the eligibility criteria laid down in these rules provided that no adverse remarks are received from various government agencies entrusted for verifying the antecedents of the applicant company or its directors or responsible person, as the case may be.