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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(6) in The Arms Rules, 2016

(6)The period of validity of the new license so issued by the licensing authority under sub-rule (5) shall be the farthest period as mentioned in any of the canceled licenses and the area validity endorsed on the new license shall be the more extensive area in any of the canceled licenses.