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[Cites 0, Cited by 0] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(1) in The Arms Rules, 2016

(1)On receipt of an application from a licensee holding a license in Form III, the licensing authority may extend the area of validity specified in his license, if he is satisfied about the need of such extension subject to the condition that the licensing authority has the power to grant a license in relation to the area to which extension is being sought.