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[Cites 0, Cited by 0] [Section 108(2)] [Section 108] [Entire Act]

Union of India - Subsection

Section 108(2)(h) in The Explosives Rules, 2008

(h)status of the applicant whether individual, proprietary firm, partnership firm, company, association or society or otherwise-documentary evidence along with names, addresses of the proprietor or partners or directors or members as the case may be, and photographs of the occupier, to be submitted;