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[Cites 0, Cited by 0] [Section 103] [Entire Act]

Union of India - Subsection

Section 103(4) in The Explosives Rules, 2008

(4)The Director General of Mines Safety, on receipt of application referred to in sub-rule (1), shall make verification of lawful possession of the site, genuineness of the purpose, any other verifications or enquiries as may be specifically required by the licensing authority to be carried out, if any, and on any other matter as deemed necessary.