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 354] [Entire Act] Union of India - Section Section 7 in The Explosive Substances Act, 1908 7. Restriction on trial of offences .No Court shall proceed to the trial of any person for an offence against this Act except with the consent of the [District Magistrate] [Substituted by Act 54 of 2001, Section 3, for "Central Government" (w.e.f. 1.2.2002).].
