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4. Licenses. (1) A licence under this Act for any of the purposes specified in section 3 may be granted by the 1[Central Government], and shall not be refused unless it appears to the 1[Central Government] that such refusal is necessary for the purpose of securing the observance of the obligations imposed by the Treaty; and, where a licence is granted subject to conditions, the conditions shall be such only as the 1[Central Government] may think necessary for the purpose aforesaid. (2) An application for a licence under this section shall be in such form and shall be accompanied by such designs and particulars as the 1[Central Government] may, by general or special order, require. 2[(3) Any person who, in pursuance of a licence granted under sub-section (1) before the commencement of the Indian Naval Armament (Amendment) Act, 1937 (2 of 1937), is engaged in building any vessel of war or in altering, arming or equipping any ship so as to adapt her for use as a vessel of war, or is about to despatch or deliver, or allow to be despatched or delivered, from any place within the States any ship which has been so built, altered, armed or equipped, either entirely or partly within the States, shall, upon written demand, furnish to the 1[Central Government] such designs and particulars as may be required by the 1[Central Government] for the purpose of securing the observance of the obligations imposed by the Treaty.]    |
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