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[Cites 0, Cited by 0] [Section 54] [Entire Act]

Union of India - Subsection

Section 54(6) in The Arms Rules, 1962

(6)The licensing authority and the renewing authority shall also enter such data as are required in an eJectronic automated system as developed by the National Informatics Centre for this purpose and the aforesaid electronic automated system shall generate a unique number without which no anns licence shall be considered as valid with effect from the [1st April, 2016.]