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[Cites 0, Cited by 0] [Section 115] [Entire Act]

Union of India - Subsection

Section 115(2) in The Explosives Rules, 2008

(2)The authority issuing the no objection certificate or the District Magistrate or the State Government cancelling no objection certificate shall record, in writing, the reasons for such cancellation and shall immediately furnish to the licensee and the licensing authority concerned, copy of the order cancelling the no objection certificate and the reason for such cancellation.