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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(1) in The Arms Rules, 2016

(1)The licensing authority, while granting or renewing a license or at the time of providing any allied service to any licensee under these rules shall ensure that the data of the transaction approved by him, is simultaneously updated in the electronic format locally and on the NDAL system under its log-in ID:Provided that the licensee shall not be held accountable for failure on the part of the licensing authority to update such data in the electronic format.