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[Cites 0, Cited by 0] [Section 53(2)] [Section 53] [Entire Act]

Union of India - Subsection

Section 53(2)(d) in The Arms Rules, 2016

(d)residence proof - in case the director or responsible person does not have Aadhar Card or Passport, alternative residence proof to be submitted which may include Voter's Identification Card or Electricity Bill or Landline Telephone Bill or Rent Deed or Lease Deed or Property documents or any other document to the satisfaction of the licensing authority;