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[Cites 0, Cited by 0] [Section 59] [Entire Act]

Union of India - Subsection

Section 59(4) in The Arms Rules, 2016

(4)The application under sub-rule (3) for proof-testing facility shall be examined by the Ministry of Home Affairs in consultation with the Directorate General of Quality Assurance (DGQA), Ministry of Defense and in accordance with the guidelines specified for manufacturing license.