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[Cites 0, Cited by 0] [Section 53(2)] [Section 53] [Entire Act]

Union of India - Subsection

Section 53(2)(c) in The Arms Rules, 2016

(c)identification proof along with two recent photographs of all the directors and the responsible person as under:-
(i)Aadhar Card; or
(ii)in case the director or the responsible person does not have Aadhar Card, a written declaration in the form of an Affidavit to be submitted in this regard along with an alternative identification proof which may include Passport or Voter's Identification Card or Permanent Account Number (PAN) card or official Identity Card;