Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 60] [Entire Act] Union of India - Subsection Section 60(3) in The Arms Rules, 2016 (3)Every application under sub-rule (2), shall be examined by the licensing committee referred to in sub-rule (6) of rule 51, which may allow the capacity revision provided the existing licensed capacity is fully utilized by the manufacturer.
