Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 35] [Entire Act] Union of India - Section Section 7 in The Explosives Act, 1884 (7)An order of suspension or revocation under sub-section (6) may also be made by an appellate Court or by the High Court when exercising its powers of revision.
