(2)[ Every licensing authority and the renewing authority shall also enter such data in the NDAL system which shall generate a unique identification number (UIN) and with effect from the [30th June, 2020] [Substituted by Notification No. G.S.R. 644(E), dated 12.7.2018 (w.e.f. 15.7.2016).], any arms license without UIN shall be considered invalid.]
