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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(4) in The Arms Rules, 2016

(4)The new renewing authority shall, in respect of a licensee who notifies a change of his place of residence under sub-rule (3), register the licensee under its own jurisdiction in accordance with the provisions specified in rule 17 and carry out the renewal thereof and forthwith, inform the original issuing or last renewing authority.