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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1) in The Arms Rules, 1962

(1)For the purposes of the Act and these rules the appellate authority to whom an appeal shall lie from an order of the [licensing or other authority] [[Added by G.S.R.1011(A), dated
7.8.1972.]] specified in column (1) of the Table below shall be that specified in the corresponding entry in column (2) thereof:
Table