Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 46] [Entire Act]

Union of India - Subsection

Section 46(1) in The Calcium Carbide Rules, 1987

(1)Fees by crossed demanded draft payable at Nagpur on any Nationalised Bank drawn in favour of an officer nominated by the Chief Controller of Explosives in the Department of Explosives, Nagpur, and in cases where amount payable does not exceed Rs. 100 the payment may be made by cash, postal order or cheque drawn on any local nationalised bank.