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[Cites 0, Cited by 0] [Section 55] [Entire Act]

Union of India - Subsection

Section 55(1) in The Arms Rules, 2016

(1)The licensee shall preferably be self-sufficient in areas of product design and development and have maintenance and life cycle support facility of the product to be manufactured and the items to be manufactured shall meet the International or Indian accredited quality standards and norms with special emphasis on indigenous designing:Provided that no infringement of patents or copyrights, shall be permissible.