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[Cites 0, Cited by 0] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(7) in The Arms Rules, 2016

(7)The parent licensee may request the licensing authority to revoke or cancel the license of any of his additional licensees by submitting an application along with the original license and in all such cases, the licensing authority shall revoke or cancel the license of the additional licensee.Explanation. - For the purposes of this rule, 'close relatives' mean spouse, son, daughter, brother and sister.