Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 61] [Entire Act] Union of India - Subsection Section 61(2) in The Arms Rules, 2016 (2)The legal heirs of the licensee under this rule may prefer an application for grant of a fresh license in Form VII to the Central Government in the Ministry of Home Affairs, which may consider such application on case to case basis.
