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[Cites 0, Cited by 0] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(4) in The Arms Rules, 2016

(4)On an application from a company, holding a license in Form II or Form III, for a change of the responsible person of the company in whose name the license has been granted or of a retainer included in the license, the necessary amendments may be made in the license by the licensing authority.