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[Cites 0, Cited by 1] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(1) in The Arms Rules, 2016

(1)On receipt of an application for grant of a license under sub-section (1) of section 13 or every subsequent renewal thereof under section 15, the licensing authority shall call for a report of the officer-in-charge of the nearest police station on that application, and such officer shall send his report in Form S-4, within a period of thirty days from the date of receipt of application by him.