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[Cites 0, Cited by 0] [Section 62] [Entire Act]

Union of India - Subsection

Section 62(1) in The Arms Rules, 2016

(1)In case the existing manufacturer having a license in Form IX under the Arms Rules, 1962 is a partnership firm, additional partners may be admitted in case of death of a partner wherein legal heirs of the deceased partner may be admitted as a partner or partners in the firm subject to prior approval of the Central Government in the Ministry of Home Affairs.