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[Cites 0, Cited by 0] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(2) in The Arms Rules, 2016

(2)Where the grant of license requires a certificate of no objection from some other authority as provided in rule 98, shall state whether such certificate has been obtained and, if so, be supported by evidence thereof either in physical form or by an electronically generated confirmation on NDAL system for the particular UIN of the applicant.